RADHARAMAN BHOWMIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. B.N. Gogoi, learned Amicus Curiae and Mr. M. Phukan, learned Additional Public Prosecutor, Assam.

(2.) This jail appeal is directed against the judgment and order dated 25.09.2017 passed by the learned Sessions Judge, Karimganj in Sessions Case no. 20/2015 whereby the learned Sessions Judge convicted the appellant under Section 302, Indian Penal Code (IPC) and sentenced to rigorous imprisonment for life and fine of Rs. 500 with default stipulation.

(3.) The prosecution case as reflected in the FIR in brief was that the appellant married the victim and they were also blessed with two children, however, their conjugal life was not very happy and eventually on the date of occurrence, the appellant assaulted the victim being his wife demanding money whereby caused serious injury, to which the victim succumbed. Exhibit 1, FIR was lodged by Munna Das, on the basis of which police registered Karimganj Police Station Case no. 604/2014 under Sections 498(A)/304(B), IPC and on completion of the investigation, submitted charge sheet against the appellant.