RAJESH PROJA Vs. STATE OF ASSAM & ANOTHER

JUDGEMENT

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

(2.) The victim of the incident was of Lakhimoni, aged 32 years. She was former wife of appellant.

(3.) According to the prosecution case, on 31.10.2013, Dewan Mura (P.W.2) lodged an ejahar (Exhibit-2) at Police Station Doomdooma, District Tinsukia alleging therein that Lakhimoni had gone to the house of appellant on 17.10.2013 to enquire about her daughter, but the appellant abused her in filthy language and dealt a blow on her head with a dao. Dewan Mura also mentioned in the ejahar that since Lakhimoni was undergoing treatment in Longsoal Hospital, he could not report the matter earlier. In Longsoal Hospital, Lakhimoni was referred to the Assam Medical College and Hospital, Dibrugarh but she was not taken there by Dewan Mura. Lakhimoni was then re-admitted on 29.10.2013 in Longsoal Hospital where she unfortunately died on 4.11.2013. The police thereupon registered an offence under Section 302 of the Indian Penal Code and filed a charge sheet against the appellant after investigation.