REBA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 19.05.2011, passed by learned Sessions Judge, Lakhimpur in Sessions Case No. 88 (NL) of 2009 convicting the appellant, Sri Reba Das (hereinafter referred to the accused person) of offence u/s 302 IPC and sentencing him to imprisonment for life and to pay fine of Rs. 5,000/- (Rupees Five Thousand), in default, to suffer R.I. for another 6 (six) months for the offence aforesaid. Being aggrieved by and dis-satisfied with the judgment aforesaid, appellant Sri Reba Das (hereinafter referred to as 'accused person') preferred this appeal citing several infirmities in the judgment under challenge.

(2.) We have heard Mr. T.R. Sarma, learned counsel appearing for the appellant and Mr. K. Mazumdar, learned Addl. P.P. appearing for the State.

(3.) The case projected in the FIR dated 17.08.2005 and in subsequent trial, in short, is that on 17.08.2005 at about 8.00 am, one Reba Das, brother of the informant, Sri Jayanta Das hit his wife Sabita Das with an iron rod on her head. As a result of such assault, the victim sustained grievous injury for which she was taken to hospital, but she died on the way to hospital.