HASANUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel appearing for the appellant. Also heard Ms. A. Begum, learned Additional Public Prosecutor appearing for the State respondent, and Mr. B. Haldar, learned counsel appearing for the respondent No.2.

(2.) This criminal appeal is directed against the judgment dtd. 20/2/2023 and the order of sentence dtd. 21/2/2023 passed by the learned District and Sessions Judge, Kokr-ajhar (hereinafter referred to as the "trial court") in Sessions Case No. T1/19/2019, whereby the accused/appellant was convicted under Ss. 302 and 498A of the Indian Penal Code, 1860 and sentenced to undergo rigorous imprisonment for life along with fine.

(3.) The prosecution case, in brief, is that on 16/3/2018, information was received at Kazigaon Police Station that the deceased had allegedly committed suicide by hanging. Upon receipt of such information, a G.D. entry was made and the police visited the place of occurrence, where the dead body was found lying on the veranda of the house.