RAJU KOHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Baruah, learned Legal Aid Counsel as well as Mr. L.R. Mazumdar, learned counsel appearing for the appellant. We have also heard Ms. B. Bhuyan, learned APP, Assam, appearing for the State/ respondent No.1. None has appeared for the informant.

(2.) By the impugned judgement and order dated 02.05.2019 passed by the learned Sessions Judge, Karimganj in Sessions Case No. 117/2014, the sole appellant Raju Kohar was convicted under section 302 of the Indian Penal Code (IPC) for committing the murder of his wife and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs. 10,000/- with default stipulation.

(3.) The prosecution case, in brief, is that the deceased Lalita Kumar was married to the appellant about 3 years back. She died an unnatural death on 01.06.2012 in her matrimonial house. On that night, the deceased was staying with her husband. The accused had killed his wife due to a dispute arising between them.