GONESH BHOMIJ Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr Mrinmoy Dutta, Ld. Amicus Curie for the appellant and Ms. B. Bhuyan Ld. Additional Public Prosecutor, Assam for the State.

(2.) The present appeal has been preferred against the judgement and order dated 18/07/2018 passed in Sessions Case No. 96 (T) of 2016 by the Court of Sessions Judge, Tinsukia convicting the appellant under Section 302 I.P.C. and the sentencing him to undergo Rigourous Imprisonment for life.

(3.) The facts of the case as unfolded in course of the trial in brief are that an FIR was lodged on 20/04/2016 by the younger brother of the deceased Smt. Saraswati Bhumij that on the previous night of 19/06/2016, her husband the appellant herein, assaulted her and on proceeding to his sister's place he found her lying dead inside the house, suspected of being killed by the appellant.