MILAN SWARGIARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Sarania, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Additional Public Prosecution, State of Assam.

(2.) The present appeal is preferred by the appellant against the Judgment and Sentence dtd. 21/1/2016, passed by the learned Additional Sessions Judge, Bajali at Pathsala in Sessions Case No. 219/2014, whereby the present appellant was held guilty of murder of his wife and he was sentenced to undergo Rigorous Imprisonment for life and a fine of Rs.25,000.00 in default of fine another S.I. for 6 (six) months.

(3.) The prosecution was set into motion on an F.I.R. being filed by one Ramu Basumatary, the brother of the deceased inter-alia alleging that his younger sister Teji Basumatary who has been married with Sri Milan Swargiary (accused/appellant) about 10 years back, was found brutally murdered by lethal weapons like axe, dao etc, in the house of appellant at about 1:30 P.M. It was further alleged that Teji Basumatary was murdered due some private grudge by her husband (appellant herein) and her in-laws with the help of some miscreants and the name of the miscreants were given in the F.I.R. itself, which includes the present appellant.