DEBAJYOTI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order, dated, 1.3.2001 passed by the Sessions Judge, Jorhat, in Sessions Case No. 92(J-J)/97 (G.R. Case No. 552/97) whereby the accused appellant Debajyoti Saikia was convicted u/s 302 IPC and sentenced to imprisonment for life and to pay a fine of Rs. 3000/- in default further imprisonment for six months.

(2.) Heard Mr. J.M. Choudhury, learned senior counsel for the accused/appellant and Mr. P. C. Gayan, learned P.P., Assam.

(3.) This is a case of matricide. The appellant used to reside along with his parents and he is the son of PW-1 Debendra Saikia and Debika Saikia (mother) since deceased). PW-4 Raktim Saikia lodged written FIR on 11.6.97 stating interalia that his elder sister Debika Saikia is found missing and thereafter on the next day, the police was informed that the dead body of Debika has been found lying on the backyard of the house. The inquest was conducted wherein police found marks of violence over the dead body and it was sent for post Mortem Examination.