RAJEN GANJU Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal has been preferred from jail by appellant, Sri Rajen Ganju, against the judgment, dated 19.08.2016, passed by learned Sessions Judge, Tinsukia in Sessions Case No. 100(T)/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 1,000/-, in default, to suffer further rigorous imprisonment for 6 (six) months.

(2.) The prosecution case is that, the PW2, Sanjay Gorh, lodged an FIR with the Bordubi Police Station through Langkashi Police Out Post alleging that, on 08.03.2015, the accused-appellant assaulted his 2nd wife, Durgamoni Ganju near the tube well with a bamboo stick causing injuries on her head and other parts of her body, resulting in her death. The dead body of the deceased was dragged inside the house by the accused-appellant. The informant/PW2 is the brother of the deceased.

(3.) On receipt of the FIR, the Bordubi Police Station registered a case, investigated into it, collected evidence, and finally, submitted charge-sheet under Section 302 of the IPC against the accused-appellant.