MAHESWAR MEDHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This jail appeal is directed against the judgment and order dated 25.05.2016, passed by the learned Sessions Judge, Darrang, Mangaldai in Sessions Case No.64(DM)/2014. By the said judgment, the accused appellant was convicted under Section 302 IPC and sentenced to imprisonment for life and fine of Rs.5,000/- with default stipulation.

(2.) We have heard Mr. S Agarwal, learned Amicus Curiae and Mr. M Phukan, learned Addl. PP, Assam for the State respondent, who have also taken us through the evidence and materials available on record.

(3.) As per the prosecution case, on 23.9.12 at about 9.30 am in the morning, the victim Runu Kalita went to the river for washing clothes. As she did not return for long time, her son and other relatives went to look for her and found her body lying on the bank of the river with her hands and legs tied. PW-1, the husband of the victim, lodged an FIR (Exhibit-1), alleging that the appellant killed the victim by strangulation. On the basis of the said FIR, police registered Mangaldoi PS Case No.587/2012, under Section 302 IPC. During investigation, inquest report was prepared by the I/O and autopsy was done by Dr. Alakananda Goswami.