SONARAM HASDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.H. Laskar, learned Amicus Curiae and Mr. M. Phukan, learned Additional Public Prosecutor.

(2.) This appeal is directed against the judgment and order passed by the learned Sessions Judge, Udalguri in Sessions Case No. 31(U)/2015, whereby the learned Sessions Judge convicted the appellant under Section 302 IPC and sentenced him to imprisonment for life and fine of Rs. 5,000/- with default stipulation.

(3.) The prosecution case is that on 04.02.2015 at about 10 o'clock at night, the appellant had beaten his wife causing severe injuries which led to her death. An FIR was lodged by Bijoy Baskey (P.W.5), on the basis of which police registered Udalguri P.S. Case No. 32/2015 and commenced investigation. In course of investigation, police recorded the statement of the witnesses, got the inquest of the body done by the Executive Magistrate (P.W.11) and Post Mortem Examination of the victim was conducted by Dr. Bhadra Kt. Sarma (P.W.1). On conclusion of investigation, charge sheet was laid against the present appellant under Section 302 I.P.C.