HIREN BAURI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal from Jail preferred against the judgment and order dtd. 3/6/2019, passed by the learned Additional Sessions Judge (FTC), Biswanath Chariali, Sonitpur, Assam, in Sessions Case No.71/2018, whereby, the accused-appellant was convicted under Sec. 302 IPC and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.2,000.00, in default, to undergo rigorous imprisonment for one month.

(2.) We have heard Mrs. R.D. Mozumdar, learned Amicus Curiae and Ms. S. Jahan, learned Additional Public Prosecutor, Assam for the State respondent.

(3.) This criminal proceeding was set into motion upon filing of an FIR dtd. 17/1/2018, by one Sri Jiten Guha, who is the neighbour of the accused-appellant, before the Officer-in-Charge of Sootea Police Station, Sootea, Biswanath, stating that at about 1.00 am, on 16/1/2018, his relative Junta Bauri, who lived in a house adjacent to his house, was strangled to death by her husband, Sri Hiren Bauri (accused). Accordingly, on the basis of the said FIR, police registered Sootea Police Station Case No.09/2018, under Sec. 302 IPC. During investigation, inquest report was prepared by the Investigating Police Officer and autopsy was done.