ASHOK PATRA @ TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 20.7.2006 passed by the learned Addl. Sessions Judge, Jorhat, in Sessions Case No. 18(JJ)/06, whereby the accused appellant was convicted under Section 302 IPC, sentenced to undergo imprisonment for life and to pay a fine of Rs.2000/- in default to undergo rigorous imprisonment for another 6 months.

(2.) An FIR relating to killing of Smt. Labonya Tanti by the accused/husband, resident of Natun line of Gotouja tea estate, was lodged by one Kishore Boruah, the then Factory Asstt. Manager of the garden. On the basis of the FIR, a case was registered and investigation was launched.

(3.) On completion of the investigation, the I/O submitted chargesheet u/s 302 IPC against the accused/appellant. The prosecution case is death of the deceased as a result of ante mortem injuries sustained. The fact of homicidal death of the deceased has not been challenged in this appeal.