GHANU DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 23.08.2007, passed by the learned Additional Sessions Judge (FTC), Hojai, Sankardev Nagar in Sessions Case No. 265 (N)/2006.

(2.) The prosecution case, in brief, is that, Shri Ghanu Das (hereinafter called 'appellant') married the sister (victim women) of the informant, namely, Sri. Anukul Ghosh, and they continued their marital life for about one year.

(3.) Since prior to 10 to 12 days of the date of filing the FIR, the where about of the victim women, i.e. wife of the appellant, was not known and thus, she became traceless. Subsequently, on being asked by the informant, the appellant admitted that he had killed his wife, inside the forest of the Diphu Lumding road, wherefrom the skeleton of the deceased was recovered, on being led by the appellant. The brother of the deceased, as informant (PW-1) lodged an FIR with the Police and the same was registered under Sections 302 /201 IPC. At the conclusion of the investigation, Police submitted charge-sheet under Section 302/201 I.P.C. against the appellant.