DWIPEN BAWRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Bhagawati, learned Amicus Curiae, appearing for the appellant. We have also heard Mr. R.J. Baruah, learned Addit-ional Public Prosecutor, Assam, appearing for the respondent no.1. None has appeared for the respondent no.2 despite service of notice.

(2.) The sole appellant in this case has been convicted under Section 302 of the Indian Penal Code (IPC) for causing homicidal death of his wife Rupali Bhumiz and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 7000/-. The appellant has also been sentenced to undergo rigorous imprison-ment for a period of 7 (seven) years for committing an offence under Section 326 of the IPC and to pay fine of Rs. 3000/-.

(3.) The prosecution case, in a nutshell, is that on 20.08.2016 at around 2-30 a.m. the appellant Dwipen Bawri had killed his wife Rupali Bhumiz by a sharp weapon (dao) inside his house and he had also inflicted cut injury upon his brother-in-law, viz. Shri China Bhumiz with sharp weapon, as a result of which, he had to avail treatment at the Golaghat Civil Hospital.