RADHA MOHAN HAJONG Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant appeal has been preferred from jail against the judgment dtd. 12/4/2019 passed by the learned Sessions Judge, Baksa, in Sessions Case No. 52/2018 (Old No. 46/2017), whereby, the appellant was convicted and sentenced to undergo Rigorous Imprisonment (RI) for life with a fine of Rs.5,000.00 (Five Thousand), in default, to undergo Simple Imprisonment (SI) for six months under Sec. 302 IPC.

(2.) The same involves the death/killing of the wife of the appellant, who was accused of such offence.

(3.) The criminal law was set into motion by lodging of an Ejahar on 25/9/2016 by PW-3, who is the brother of the deceased. It has been stated that at about 3.40 pm on that day when his younger sister was working in the house, the appellant had suddenly hacked her on her neck by means of a Dao as a result of which she fell on the ground and died on the spot. It was stated that he came to know about the same when the neighbours immediately came there and the accused went to the Police Station taking along the Dao. Based on the aforesaid Ejahar, the formal F.I.R. was registered and investigation was done leading to laying of a charge-sheet. The charges were accordingly framed by the learned Court under Sec. 302 of the IPC and on its denial, the trial had begun.