JOHAN BUG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Bijan Chakraborty, learned Amicus Curiae. Also heard Mr. D. Das, learned P.P.. Assam

(2.) This criminal appeal from jail is directed against the judgment and order dated 31.8.2001 rendered by the Addl. Sessions Judge, Dibrugarh in Sessions Case No. 71/2000 whereby the appellant was found to be guilty of killing of her wife and accordingly he was convicted under section 302 Indian Penal Code and sentenced accordingly to undergo rigorous imprisonment for life with a fine of Rs. 2000.00, in default I (one) year rigorous imprisonment.

(3.) The prosecution case, in short may be noticed. On 2.10.97 an ejahar (Ext. 3) was lodged by one Dr. Dulal Raj Baruah. P.W. 5 with the Namrup Police Station alleging that one Smti Iran Orang aged about 22 years of Pacca Line, Achebum Tea Estate reported the garden hospital with an alleged burn on 1.10.97 at about 3.30 pm and when she was brought to Hospital at about 11.30 pm on the same day she was rendered immediately necessary treatment and referred to the Hospital and Research Center Chabua at 1.00 am on 2.10.1997.