CHANDAN DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms M Barman, learned counsel appearing as Amicus Curiae on behalf of the appellant and Ms S Jahan, learned Additional Public Prosecutor appearing on behalf of the State of Assam

(2.) This appeal has been preferred by the accused appellant against the Judgment and Order dtd. 14/11/2018, passed by the learned Additional Sessions Judge, Sankardev Nagar, Hojai, in connection with Sessions Case No. 17/2018, whereby the accused appellant was convicted under Sec. 302 IPC and sentenced to undergo Rigorous Imprisonment for Life and to pay a fine of Rs.10,000.00 in default stipulation.

(3.) The brief facts of the case is that the informant Smt Sandhya Rani Dey lodged an FIR on 8/7/2017, before the Officer-In-charge, Lumding Police Station, stating inter alia that on the same day, at about 01:00 am (midnight) his son, the accused appellant picked up a quarrel with her husband, i.e., his father over some domestic issues and subsequently, assaulted him and killed him by strangulation.