KARTIK CH. SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) By judgment and order, dated 31.07.2009, passed, in Sessions Case No. 16 of 2007, by the learned Sessions Judge, Kokrajhar, the accused-appellant, Kartik Chandra Singh, stands convicted under Sections 302 and 325 IPC and sentenced to suffer, for his conviction, under Section 302 IPC, imprisonment for life and pay fine of Rs.5,000/- and, in default of payment of fine, suffer rigorous imprisonment for a period of one year and also to suffer, for his conviction under Section 325 IPC, rigorous imprisonment for three years and pay fine of Rs.1,000/- and, in default of payment of fine, suffer rigorous imprisonment for a period of three months, both the sentences having been directed to run concurrently.

(2.) The case of the prosecution, as surfaced at the trial, may, in brief, be described as under:

(3.) During investigation, police visited the place of occurrence and held inquest over the said dead body, which was also subjected to post mortem examination. Police also examined witnesses and seized, by Seizure List (Ext.2), the pieces of the batam, which had been used by the accused to assault his wife, his daughter and his father. On completion of investigation, police laid charge-sheet, under Sections 302/325 IPC, against the accused.