DHIREN BHUMIJ Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Atal Tiwari, learned amicus curiae for the appellant and Mr. B. J. Dutta, learned Addl. Public Prosecutor for the State.

(2.) This appeal is directed against the judgment and order passed by the learned Sessions Judge, Karbi Anglong, Dhipu in Sessions Case No. 66/2012, whereby the learned Sessions Judge convicted the appellant u/s 302 IPC and sentenced him to rigorous imprisonment for life and fine of Rs. 2,000/-, in default, to undergo simple imprisonment for another 6(six) months.

(3.) As per prosecution case, on 10-03-2012, the appellant assaulted his wife causing her death. On the next morning neighbouring people came to know about the occurrence and the FIR (Ext.-1) was lodged by the Gaonburah (village head). On the basis of the said FIR, police registered Bokajan PS Case No. 29/2012 u/s 302 IPC. During investigation, police recorded the statement of the witnesses u/s 161 CrPC and seized some incriminating articles. The inquest report was prepared by learned Executive Magistrate and Dr. Sanjit Kumar Borthakur conducted the post mortem examination on the body of the deceased.