BIPUL BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Bipul Bhuyan has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs.10,000/- with default stipulation.

(2.) The victim of the incident was Rameshwari, aged 40 years. She was wife of the appellant and lived together with him. At the time of incident, she was aged 40 years.

(3.) According to the prosecution case, on 18.4.2011 at about 4 PM, the appellant and Rameshwari had a quarrel over some issue in their house because of which the appellant dealt a blow on her head with a split bamboo. The blow proved to be fatal and caused the death of Rameshwari. Boglu Bhuyan (PW 1) lodged the ejahar Exhibit 4 at Police Station Jorhat. The police came to the house of appellant and seized the split bamboo. The police also prepared the Inquest of the body of Rameshwari which was lying in the house.