SISHIR KR RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE conviction of the appellant under Section 302 IPC and his sentence to undergo Life Imprisonment with a fine of Rs. 500/- so imposed by the learned Additional Sessions Judge, Dhubri by his judgment and order dated 26. 4. 2002 in Sessions Case No. 41 of 2001 have been challenged in this Criminal Appeal from jail.

(2.) THE prosecution case in brief is that one Shir Baneswar Ray (P. W. 7) lodged an FIR on 25. 12. 2000 with the Officer-in-charge, Paglahat police under Golakganj P. S. alleging that around 3. 00 P. M. on that day the appellant killed his wife Fulti Bala Roy (hereinafter referred to as, 'the deceased'), who was his sister, by cutting her in the neck with a sharp weapon at the courtyard of the appellant's residence at Jaldoba village.

(3.) ON completion of investigation, police submitted charge sheet against the appellant under Section 302 I. P. C.