JAGIR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal has been preferred from jail by the appellant, Sri Jagir Singh, against the judgment, dated 30.08.2016, passed by the learned Additional Sessions Judge No. 1 (FTC), Tinsukia in Sessions Case No. 88(M)/2015 convicting the appellant for offence under Section 302 of Indian Penal Code and sentencing him to undergo rigorous imprisonment for life and fine of Rs. 30,000/-, in default, to suffer further rigorous imprisonment for 6 (six) months.

(2.) The prosecution case is that, on 08.12.2014, at about 8:30 pm, the accusedappellant assaulted his wife-deceased, Nirmali Singh with a wooden stick causing injuries on the vital parts of her person, resulting in her death. The occurrence took place in the house of the accused-appellant.

(3.) On receipt of the FIR, the Pengeri Police Station registered a case, being No. 64/2014, under Section 302 of the IPC, investigated into it, collected evidence, and finally, submitted charge-sheet under Section 302 of the IPC against the accused-appellant.