BARKA MURMU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr A Tiwari, learned counsel appearing on behalf of the accused/ appellant and Ms B Bhuyan, learned Additional Public Prosecutor for the State of Assam.

(2.) This appeal is directed against the Judgment and Order dtd. 20/12/2018, passed by the learned Sessions Judge, Kokrajhar, in connection with Sessions Case No. 103/2017, under Sec. 302 IPC, whereby the accused appellant was convicted and sentenced to undergo Rigorous Imprisonment for Life and to pay a fine of Rs.3,000.00 (Rupees Three Thousand) only, in default of payment of fine, further imprisonment for 6 months.

(3.) To begin with the prosecution story, it has been revealed from the FIR that the informant, Sumita Kisku lodged an FIR on 14/3/2017, before the In-charge, Tipkai Outpost under Bagribari Police Station, stating inter alia that on 13/3/2017, at about 11:00 pm, her elder sister, Helena Kisku was brutally assaulted with bamboo stick and branch of a tree, as a result of which, her sister died in the house of the accused appellant. On the next day, i.e., on 14/3/2017, she visited the house of her sister and found her dead. Later on, she came to know that her sister was killed by her brother-in-law.