TARUN BARUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This jail appeal is directed against the judgment, dated 06.09.07, passed by the learned Sessions Judge, North Lakhimpur, Lakhimpur, in Sessions Case No. 31(NL)05 convicting the accused/appellant under Section 302 IPC and sentencing him to imprisonment for life and to pay a fine of Rs.1000/- in default R.I. for another three months. Being aggrieved by and dissatisfied with, the accused/appellant has preferred this appeal.

(2.) The facts necessary for disposal of the present appeal, in short, are that on 14.10.04, an FIR was lodged with I/C Dholpur Police Outpost alleging that on that day, at about 9 am, the accused killed his wife. On receipt of the information aforesaid, the I/C Dholpur Police Outpost made a GD entry and forwarded the FIR to the O/C Bihpuria Police Station for registering a case and for doing needful in accordance with law. On receipt of the FIR, O/C Bihpuria Police Station registered a case and ordered investigation.

(3.) In course of investigation, Shri Simanta Bora, S.I. of Police, visited the place where the dead body was found lying, caused an inquest to be done on the dead body, sent the same to Civil Hospital North Lakhimpur for post mortem examination and on completion of the investigation, he submitted charge sheet under Section 302 Indian Penal Code, (in short IPC) against the accused person and forwarded him to the Court to stand his trial there.