SANATAN SATNAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal from jail is preferred by the accused appellant, namely, Sri Sanatan Satnami being aggrieved with the judgment of conviction dated 14.10.2015 and sentence dated 15.10.2015, passed by learned Additional Sessions Judge, Dibrugarh in Sessions Case No. 190/2013, arising out of Tingkhong Police Station Case No. 61/2013, corresponding to GR Case No. 485/2013, whereby he has been convicted under Sections 302/301 IPC for causing murder of his wife Rekha Satnami and for concealing her dead body and sentenced to undergo Rigorous Imprisonment for life with fine of Rs. 2,000/-, in default, to undergo Simple Imprisonment for 6 (six) months for committing the offence under Section 302 IPC and to undergo Rigorous Imprisonment for 2 (two) years with fine of Rs. 500/-, in default, to undergo Simple Imprisonment for 1 (one) month for committing offence under Section 201 IPC, where both the sentences to run concurrently.

(2.) Heard Ms. Rita Das Mozumdar, learned Amicus Curie, for the appellant and Ms. Bornali Bhuyan, learned Additional Public Prosecutor, Assam for the State, respondent No. 1. None appeared for the respondent No. 2, informant.

(3.) The prosecution case in brief is that one Sri Madan Satnami on 20.02.2013 lodged an FIR (Exhibit-1) before the Bamunbari Police Outpost Tingkhong Police Station stating that on 14.02.2013 evening said Sanatan Satnami, the accused quarreled with his wife and since the next day onwards she was find missing. When said Sanatan Satnami was enquired about his wife, he informed him that she had gone to visit the house of her daughter and son-in-law and when his daughter and son-in-law was enquired over phone about her, he was informed that she did not visit them. When the matter was enquired in the neighbouring area, it was learnt that said Sanatan Satnami killed his wife in his house and is suspected that he buried the said dead body in a pit in his tea garden and when he came to that it is true, he lodged the FIR. The said FIR, was registered as GD Entry No. 350 dated 20.02.2013 at Bamunbari Out Post and it was forwarded to the Tingkhong Police Station, where it was registered as Tingkhong Police Station Case No. 61/2013 under Sections 302/201 IPC corresponding to G.R. Case No. 485/2013 against the accused person, appellant herein.