ROHIT ROHIDAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 9.2.2011, passed by the learned Sessions Judge, Jorhat in Sessions Case No. 31(JJ)/2010 convicting the accused/appellant herein of offence under Section 302 IPC and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 5000/- (Rupees Five Thousand) i/d R.I. for another 3 (three) months for the offence aforesaid. Being aggrieved and dissatisfied with the aforesaid judgment, Sri Rohit Rohidas, the accused/appellant herein (who would be referred to as accused person) has preferred this appeal citing several infirmities in the judgment under challenge.

(2.) We have heard Mr. R. Islam, learned Amicus Curiae for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.

(3.) The facts, projected by prosecution during trial and which are necessary for disposal of the present appeal, in brief, are that on 05.01.2010, at about 10 pm, the appellant herein assaulted his wife, namely, Smti Putuli Rohi Das inflicting grievous injuries on her person which occasioned her instantaneous death. In that connection, Bulen Rahidas, son of the deceased, lodged an FIR with I/C, Deberapar Police Outpost on 06.10.2010.