BIKASH NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. A. Neog, learned counsel for the appellant. Also heard Mr. B. Sarma, learned Addl. Public Prosecutor, Assam.

(2.) This is an appeal under Section 374(2) of the Cr.PC, preferred by the accusedappellant, namely, Bikash Nath, against the judgment and order, dated 05.04.2016, passed by the learned Addl. Sessions Judge, Golaghat, in Sessions Case No. 79/2012, whereby the accused-appellant has been convicted under Section 306 of the IPC and sentenced to undergo rigorous imprisonment for 6 (six) years and to pay fine of Rs. 1,000/- (one thousand only), in default, simple imprisonment for 2 (two) months under Section 306 of the IPC.

(3.) The appellant's case, precisely, is that one Podum Bora, S/o Late Maheswar Bora, vill. Pachim Kalakhowa, under Bokakhat P.S., had lodged an FIR on 20.06.2011, with the Officer-in-Charge of Bokakhat P.S. alleging that 6 (six) months before, his daughter, Nikumoni Bora was enticed by the appellant and started their conjugal life as husband and wife. However, on 19.06.2011, night, the appellant and two others of his family killed her and hanged her in an areca nut tree.