PRADIP BASKEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Z. Hussain, learned counsel for the appellant. Also heard Mr. R. Kaushik, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) The present appeal has been preferred against the impugned judgment and order dtd. 7/5/2018 passed by the learned Additional Sessions Judge, Dibrugarh, in Sessions Case No.283/2013, by which the present appellant was convicted for murder of his wife under Sec. 302 IPC and sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs.10,000.00, in default of which he is to undergo simple imprisonment for one month.

(3.) Upon an FIR filed on 11/1/2013 by one Abhijit Murmu, who is the brother-in-law of the appellant, informing that the appellant after marrying informant's sister Smt. Anima Murmu for about 17 years had been physically assaulting his sister and when he went to his sister's house he came to learn that at about 11 p.m. on 10/1/2013 the appellant had brutally assaulted his elder sister with hands, as a result of which she died. Accordingly, a police case vide Tingkhong PS Case No.13/13 was registered under Sec. 302 IPC. Upon completion of investigation, the appellant was charge-sheeted for committing murder of Sabita Baskey alias Anima Baskey punishable under Sec. 302 of the IPC.