RANJIT SONA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Appellant is aggrieved by a judgment and sentence dated 23rd March, 2005 passed by the Sessions Judge, Tinsukia in Sessions Case No. 230(T)/2003.

(2.) A first information report was given on 28th March, 2002 by Biswajit Suna, younger brother of the Appellant to the effect that at about 5 a.m. the Appellant killed his (Appellant's) wife Deepali Suna by hacking her with a dao.

(3.) On the conclusion of investigations by the police, a charge sheet was filed against the Appellant and he was charged with having committed murder by intentionally causing the death of his wife Deepali Suna and thereby committed an offence punishable under Section 302 of the Indian Penal Code. The Appellant pleaded not guilty and claimed trial.