ANU TANGLA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant, Anu Tangla having been convicted under Section 302 I. P. C. and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 1,000/-, in default, further rigorous imprisonment for another one year vide order dated 10. 1. 2002 passed by the learned additional Sessions Judge, Sonitpur in Sessions Case No. 92/2000, has preferred this criminal appeal from jail.

(2.) WE have heard Mr. A. Roshid, learned Amicus Curiae on behalf of the appellant and Mr. K. C. Mahanta, learned Public Prosecutor representing the State.

(3.) THE prosecution case in brief is that-An FIR was lodged by one Nabina Gowala, PW. 2 on 29. 7. 1999 alleging that the accused Anu Tangla had assaulted his wife anjana Tangla @ Charu (for short, 'the deceased') by means of an axe causing her instant death on the spot. On the basis of such information, jingia Police outpost registered the G. D. Entry No. 478 and forwarded the same to Behali Police Station wherein a case being Behali P. S. Case no. 112/1999 under Section 302 I. P. C. was registered.