JYOTISH BURAGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant appeal has been preferred from jail against the judgment and order dtd. 27/2/2020 passed by the Addl. Sessions Judge, Charaideo, Sonari in Sessions Case No. 266(S-C)/17 (GR Case No.373/17) convicting and sentencing the appellant u/s-302 IPC with imprisonment for life and fine of Rs.5000.00.

(2.) The criminal law was set into motion by lodging of an Ejahar on 3/7/2017 by the brother of the deceased (PW-9), wherein it was stated that on the previous day i.e., 2/7/2017 at about 7.00 pm, the appellant had caused the death of his wife by hacking with a sharp weapon and when he had brought the body to the nearby forest to bury the same on 3/7/2017 at about 7.30 am, the public had noticed and accordingly, the appellant was apprehended. Based on the aforesaid Ejahar , the case was registered and investigation was made in which the statements of the witnesses were recorded, inquest made, sketch maps prepared which led to laying of the charge sheet before the learned Trial Court.

(3.) The learned Court had accordingly framed the charges and on denial of the same, the trial had begun in which the prosecution had adduced evidence through 10 nos. of prosecution witnesses.