RAJESH MAHALI @ DALOHATIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant, namely, Rajesh Mahali has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs. 5000/-, with default stipulation.

(2.) The victim of the incident was appellant's wife - Putali Mahali, aged about 35 years.

(3.) According to the prosecution case, appellant and Putali Mahali used to live together in a house at village Dirju Chapori. The daughter of appellant - Mina Manki (PW-2) used to live separately in another place with her husband Brojen Manki (PW-1). On 11.11.2012, Mina Manki got a telephonic information from someone that her mother Putali Mahali was found dead with injuries on her head, who, in turn, informed the said fact to the police. The information given by Mina Manki was registered at North Lakhimpur Police Station vide Case No. 744/2012 for an offence under Section 302 of the Indian Penal Code.