CHAKRA RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 22.11.2002 passed by the learned Sessions Judge, Dhubri in Sessions Case No. 61/2001 whereby the appellant was convicted and sentenced to suffer imprisonment for life and also to pay a fine of Rs. 2,000.00 in default, Rigorous Imprisonment for 1 (one) year.

(2.) An ejahar dated 14.04.2001 (Ext.-3) was lodged by the informant (PW4) before the Officer In-charge Golokganj Police Station stating that at around 11:00 pm on 13.04.2001, while she and her husband were quarrelling at home over some domestic issues, the accused person armed with a dagger trespassed upon their house and punched her. He then stabbed her husband in the abdomen with a dagger causing him grievous injury before rushing out. It was also stated that at around 08:00 am on the date of filing the ejahar, her husband was taken to the Golokganj hospital where he died on the way. Based on the ejahar, Golokganj P.S. Case No. 47/2001 under Sections 447/354/302 Penal Code was registered.

(3.) After completion of the investigation, Charge-Sheet (Ext-6) was filed. As the case was exclusively triable by the Court of Sessions, the case was accordingly committed to the Court of the learned Sessions Judge, Dhubri.