SANTOSH BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Santosh Barman has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs.5000/- with default stipulation.

(2.) The victim of the incident was Minati Barman, aged about 31 years. She was wife of the appellant.

(3.) According to the prosecution case, on 28.4.2010 around 9.30 a.m., the appellant hacked his wife Minati to death with a dao in his house. The head of Minati was completely severed from her body. Both of them lived in a small one room house at village Gilaguri Part-II under the jurisdiction of Abhayapuri Police Station. Paritosh Barman (PW-1) is younger brother of appellant and lived separately in his own house. The houses of appellant and Paritosh were, however, contiguous. Ejahar of the incident was made by Paritosh at Police Station Abhayapuri. On receiving the information, Investigating Officer - Dipak Baishya (PW-7) rushed to the spot and prepared the sketch map etc. He also arrested the appellant with a dao from the office premises of Sub-Divisional Officer, where he was loitering.