RINTU DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mrs. R. Borbora, learned Amicus Curiae and also Mr. P. C. Gayon, learned P. P. , Assam.

(2.) THIS criminal jail appeal has been preferred by the appellant from jail challenging his conviction under Section 302 IPC and resultant sentence to life imprisonment passed by the learned Sessions Judge, Hailakandi by his order dated 12. 9. 2001 in Sessions Case No. 17/1999.

(3.) THE prosecution case is in a short compass as emerged from the ejahar lodged on 31. 3. 98 by one Rajani Das, father of the accused/appellant P. W.-4 with the Katilicherra Police Station is that on 31. 3. 98 at about 4. 30 p. m. when the local residents and P. W. 4 had assembled in the house of Shankar Das, P. W.-1 to discuss about his family problem, they heard outcries and on going there he found that his son Rintu Das, the appellant killed his wife Champa aged about 19 years by hitting her in the head with a spade.