NURI PRAJA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant was tried for causing death of his wife by the learned Additional Sessions Judge. Sonitpur in Sessions Case No. 132 (S)/2000 and convicted under section 302. I.P.C. He has been sentenced to imprisonment for life and to pay a fine of Rs. 1000.00. The appellant has preferred this appeal from jail.

(2.) The Court appointed Mr. D.K. Chomal as Amicus Curiae to assist the Court in the matter. We have heard him and also Mr. K. Munir,learned Public Prosecutor, Assam.

(3.) The prosecutor case is that in the night between 8.5.1999 and 9.5.1999,around 12 p.m., the appellant after a quarrel with his wife assaulted her and injured her by hacking with a dao, as a result of which his wife, namely Suraj Mont Praja died.