SUNDERJIT TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal from jail against the judgment of conviction. The judgment on appeal is dated 29.05.2015 of the learned Sessions Judge, Jorhat, in Sessions Case No. 157(J -J) of 2012. By the said judgment, the learned Trial Court while convicting the accused -appellant under Section 302 IPC, has sentenced him to undergo Rigorous Imprisonment for life with fine of Rs. 5,000/ - and, in default of payment of fine, to undergo Rigorous Imprisonment for another 6 (six) months.

(2.) Mariani P.S. Case No. 94/2012 was registered under Section 302 IPC against the accused -appellant on the basis of the FIR that was lodged on 06.09.2012. The FIR was lodged by the mother of the accused -appellant (PW2). As stated in the FIR, on 6.9.2012, at about 7.30 am, when the informant was standing in her courtyard, her second son, i.e., the accused -appellant shouted that he had cut his wife, i.e., the daughter -in -law of the informant. Saying so, he went out of the house. The informant immediately entered into the house, noticed her daughter -in -law, i.e., the deceased, lying on the bed with cut injuries on her neck.

(3.) With the registration of the case as aforesaid, the police swung into action and carried out the investigation and, on conclusion of the same, submitted Charge -Sheet against the accused -appellant under Section 302 IPC. Charge having been framed under the said section, the same was read over to him to which he pleaded not guilty and claimed to be tried. Thereafter, trial commenced.