AMAR SINGH CHETRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Appellant is aggrieved by his conviction and sentence passed by the learned Sessions Judge, Hailakandi in Sessions Case No. 26/2006 decided on 9-1-2007.

(2.) The case began with the lodging of a First Information Report (FIR) dated 9-12-2005. In his FIR the complainant says that at about 7.30 p.m. the Appellant inflicted cut blows on different parts of the body of his wife with a dao. It seems that the Appellant and his wife had some disputes relating to some household affairs and that is why the injuries were inflicted. While being taken to Katlichera hospital, the wife of the Appellant died as a result of the injuries.

(3.) The Investigating Officer filed his final report and charged the Appellant of having committed the murder of his wife Smti Rita Singh Chetri at his house. By an order dated 10-5-2006 the Magistrate committed the matter to the Sessions Court, where the Appellant pleaded not guilty and claimed to be tried.