RAGHU NATH ROUTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 19.07.2011 passed by the learned Addl. Sessions Judge (FTC), Sivasagar in Sessions Case No. 215 (S-C) 2010 convicting the accused/appellant, namely, Raghu Nath Routia (hereinafter referred to as the accused person) of offence U/s. 302 of Penal Code and sentencing him to undergo imprisonment for life and also to pay a fine of Rs. 1,000.00, in default S.I. for 1(one) month for the aforesaid offence.

(2.) Heard Ms. M. Buzarbaruah, learned Amicus Curiae appearing for the accused/appellant. Also heard Mr. D. Das, learned Addl. Public Prosecutor, Assam, appearing for the State respondent.

(3.) The projected case of the prosecution, in short, is that on 26.09.2010 at about 7 P.M. the accused person allegedly caused the death of his wife Dipa Rautia by strangulating her. In that connection, an FIR was lodged with the Office-in-Charge, Sapekhati Police Station (in short, O/C, Sapekhati P.S) on 27.09.2010. On receipt the FIR, O/C, Sapekhati PS registered a case vide Sapekhati P.S Case No. 70/2010 and ordered one Sri Nabin Ch.Gogoi, S.I. of Police to investigate the case.