AJIT DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 19.10.2012 rendered by the learned Sessions Judge, Dhemaji in Sessions Case No. 3(DH)2011 convicting the appellant Sri Ajit Doley of offence under Section 302 of IPC and sentencing him to imprisonment for life and also to pay a fine of Rs. 10,000/-, in default, R.I. for another period of 6 months for the offence U/s. 302 IPC and R.I. for 3 years and to pay fine of Rs. 5,000/- i.d., R.I. another period of 3 months for the offence aforesaid. Being aggrieved by and dissatisfied with the aforesaid judgment, the appellant Sri Ajit Doley (hereinafter referred to as the accused person) has preferred this appeal from jail citing several infirmities in the judgment under challenge.

(2.) We have heard Mr. R. De, learned Amicus Curiae appearing for the accused person. Also heard Ms. S. Jahan, learned Addl. Public Prosecutor, Assam, appearing for the State respondent.

(3.) The case projected in the FIR dated 25.05.2010 and in subsequent trial, in short, is that on 25.05.2010 at about 5/6 pm, the accused person caused death of his daughter, namely, Rumia Doley, aged about one and a half year by inflicting dao blows and thereafter buried her body in a place not far from his house. Subsequently, the villagers suspected that the accused person had killed his daughter. Therefore, he was apprehended following his he confessed to his guilt admitting that he killed his daughter and buried her body in a place not far from his house.