DIPAK TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S. Kanungoe, learned Amicus Curiae appearing for the appellant. Also heard Mr. M. Phukan, learned APP, Assam, appearing for the State. None has appeared on behalf of the informant/respondent no. 2.

(2.) This appeal from jail has been preferred by the sole appellant Dipak Tanti assailing the judgement and order dated 24/07/2017 passed by the learned District & Sessions Judge, Sivasagar in Sessions case No. 27(S-S)/2014 convicting the appellant under Section 302 of the IPC for committing the murder of his wife Pinky Tanti and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs. 1,000/- with default stipulation.

(3.) The prosecution case, in a nutshell, is that on 19/11/2013, at around 11 a.m., accused Dipak Tanti had hacked his wife Pinky Tanti to death by dealing blows on her neck with a "dao" and thereafter, fled away with the "dao".