BUTAN KUJUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE sole appellant Butan Kujur has assailed the judgment and order dated 2.7.2013 passed by the Sessions Judge, Golaghat in Sessions Case No. 236/2012 whereby, the appellant has been convicted under Section 302 of the Indian Penal Code for killing his wife and sentenced to life imprisonment besides paying a fine of Rs. 1,000/- with default stipulation.

(2.) THE prosecution case, in brief, is that on 15.10.2012 in between 09:00 and 10:00 p.m. the appellant had grievously assaulted his wife Manisha Kujur on the road and thereafter, came to the house of her paternal uncle Bubai Minz Oran with severe injuries in her face and hand. Manisha Kujur, who was critically injured, spent the night in the house of Bubai Minz Oran but the assault made on her by the appellant proved fatal and she died in the next morning in the house of her uncle. According to the prosecution, the death of Manisha Kujur had resulted from the grievous injuries inflicted on her by the appellant on the previous night.

(3.) SRI Bubai Minz Oran, the paternal uncle of the deceased, had lodged an ejahar with the Uriamghat Police Station, Golaghat district on 16.10.2012 reporting the said incident. Based on the ejahar, Uriamghat P.S. Case No. 48/2012 was registered under Section 302 of the Indian Penal Code and an investigation was started. On completion of the investigation, the appellant was charge-sheeted and made to face trial. At the conclusion of the trial the Sessions Judge, Golaghat had convicted the appellant under Section 302 of the Indian Penal Code and sentenced him to life imprisonment.