SUKRU URANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal appeal from Jail under Sec. 383 of the Code of Criminal Procedure, 1973 ['CrPC' or 'the Code', for short] is preferred against a Judgment and Order dtd. 19/3/2021 passed by the Court of learned Sessions Judge, Karbi Anglong at Diphu in Sessions Case no. 84 of 2014. By the Judgment and Order dtd. 19/3/2021, the learned Sessions Judge, Karbi Anglong after finding the accused-appellant guilty of uxoricide, has convicted him for the offence of murder under Sec. 302, Indian Penal Code [IPC]. The accused-appellant has been sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000.00, in default of payment of fine, to undergo rigorous imprisonment for another month.

(2.) The First Information Report [FIR] was lodged by one Sunil Gorh [P.W.1] on 19/4/2014 before the Officer In-Charge, Dillai Police Station stating inter-alia that his brother-in-law [the accused-appellant] had an altercation with the informant's younger sister, Malati Urang on 18/4/2014 over some domestic issue and Malati Urang was assaulted with a stick by the accused-appellant. As a result of the assault, the accused-appellant's wife, Malati Urang died in her house on 18/4/2014. When the villagers came to know about the death of Malati Urang, they informed the Police at about 05-00 p.m. on 19/4/2014 and handed over the accused-appellant to the Police personnel.

(3.) On receipt of the FIR, the Officer In-Charge of the Dillai Police Station registered it as Dillai Police Station Case no. 11 of 2014 under S. 302, IPC at 10-00 p.m. on 19/4/2014.