SADNAM RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a criminal appeal from Jail under Sec. 383 CrPC against the Judgment and Order dtd. 18/1/2018 passed by the Session Judge, Kamrup, Amingaon in Session Case No. 257/2014, which arose out of GR Case No. 13219/13 in Palashbari P.S Case No. 376/13 under Sec. 302 IPC. By the Judgment and Order dtd. 18/1/2018 the accused/appellant has been convicted for the offence under Sec. 302 IPC and he has been sentenced to undergo imprisonment for life with a fine of Rs.5000.00, and a default clause to undergo another period of two months simple imprisonment.

(2.) The First Information Report (FIR) was lodged before the O.C. of Palashbari P.S on 10/11/2013 by one Bikram Kachari/informant/ PW-1. In the FIR it was stated that the daughter of the informant was married to the accused/appellant. The accused/appellant along with his family had been residing in a house constructed at some distance from the informant's house for about three years. On 9/11/2013 the accused/appellant killed his wife (informant's daughter) by hacking her with a dao inside his house. His grand daughter Purnima Rabha is a minor girl, aged about 4 years, who was present at her home at that relevant time, came to the house of the informant and told them in tears that her father had beaten her mother. He along with his family went there and saw cuts on the neck and cheek of his daughter and found her dead. The accused/appellant had escaped from his house after killing his wife.

(3.) On receipt of the information from one Debajit Rabha, ARSU (All Rabha Students Union) President over the phone, the Officer-in-Charge of Palashbari P.S registered a G.D. Entry No. 285 dtd. 9/11/2013 at 6:45 pm and thereafter, after receipt of the formal FIR a case was registered, being Palashbari P.S Case No. 376/13 under Sec. 302 IPC on 10/11/2013.