PURNA KANTA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 04.08.2015 passed by learned Sessions Judge, Nagaon in Sessions Case No. 2 (N)/2014. By the said judgment, learned Sessions Judge convicted the appellant u/s 302 IPC and sentenced him to imprisonment for life and a fine of Rs. 10,000/- with default stipulation.

(2.) This case tells a poignant story of an unfortunate death of an eighty years old lady, who was killed by none other than her own son. As per prosecution case, on 13.09.2013, the appellant killed his mother by strangulating her with PVC wire. The FIR was lodged by the daughter-in-law of the deceased, on the basis of which, police registered a case and after usual investigation, laid charge-sheet against the appellant u/s 302 IPC.

(3.) In course of trial, prosecution examined 10 witnesses. After completion of the prosecution evidence, the accused was examined u/s 313 Cr PC and all the incriminating circumstances were put to him. During examination u/s 313 CrPC, the accused unequivocally admitted his guilt, by stating that he killed his mother by strangulation. He also admitted that after committing the offence he surrendered before the police.