KRISNA KALINDI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned amicus curiae, Ms. Bijita Sarma, appearing for the appellant and learned Addl. Public Prosecutor, Mr. M. Phukan for the State/respondent.

(2.) This appeal is directed against the judgment and order dated 14-11-2018 rendered by the learned Sessions Judge, Karbi Anglong, Dhipu, in Sessions Case No.47/2015 , whereby, the sole appellant was convicted u/s 302 IPC and sentenced to undergo rigorous imprisonment for life and fine of Rs.5,000/-, with default clause.

(3.) The deceased in the instant case was a child of 1 year, who has been the victim of a gruesome murder by his father. The prosecution case, as unfolded from the record was that the informant Moniram Terang, Gaonburah (village head) received an information on 25-11- 2014 at 8.20 AM, that Krishna Kalindi (accused appellant) had killed his one year old daughter by hacking her with a dao in the courtyard of his house. Immediately he informed the police of Angjopani Police Station over phone and proceeded to the place of occurrence. Upon arrival at the place of occurrence, he found the deceased lying in the courtyard with grievous injury on her neck. He also found the appellant, who had been kept confined by the villagers. Informant Moniram Ternag came to know from the villagers, assembled at the house of the of the accused, that the accused killed his daughter. Accordingly, he lodged the written FIR(Ext.2), on the basis of which, police registered Anjokpani PS Case No.7/2014 u/s 302 IPC and upon conclusion of investigation laid charge-sheet against the present appellant, who eventually stood trial for murder, before the court of Sessions.