DHANIRAM KONCH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal, under Section 374(2) of the Cr.P.C., is preferred against the judgment and order, dated 20-11-2017, passed by learned Additional Sessions Judge, Dibrugarh, in Sessions Case No. 205 of 2013, convicting the accused-appellant, under Sections 302 of the IPC and sentencing him to undergo rigorous imprisonment for life and to pay fine of Rs.10,000/-, in default, to suffer simple imprisonment for a period of one month.

(2.) The fact of the case, as unfolded during the trial, is as follows:

(3.) On such facts, Smt. Ranjita Dihingia (PW4), sister of the deceased, lodged the FIR vide Ext.1 with the in-Charge of Ghoramara Police Outpost. On receipt of the FIR, Ghoramara Police Outpost entered the same in the General Diary vide GD Entry No. 55, dated 04-08- 2012, and forwarded the same to Lahoal Police Station. Lahoal Police Station registered a case, being No. 121/2012, under Section 302/34 of the IPC. During investigation, the Investigating Police Officer examined the witnesses under Section 161 of the Cr.P.C., conducted the post mortem of the dead body of the deceased, caused inquest of the dead body done and after completion of investigation charge-sheet against the accused-appellant was laid under Section 302 of the IPC.