DEBARU HEMRAM @ BOHIRA HAMRON Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 27.01.2016 passed by the learned Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 191/2012. By the said judgment, the appellant was convicted under Section 302 IPC and sentenced to imprisonment for life and fine of Rs. 5000/- with default stipulation.

(2.) As per prosecution case, on 16.01.2011, at about 4 O'clock in the evening, the wife of the informant went to her sons' house to provide some cakes prepared on account of Bihu and thereafter, she was missing. On the next day, her dead body was found lying in a paddy field. Accordingly, the husband of the victim lodged the FIR (Ext.2), on the basis of which, Misamari P.S. Case No. 13/2011 under Section 302/201 IPC was registered. During investigation, the present appellant was arrested and his confessional statement was recorded by the Judicial Magistrate. Postmortem examination was conducted by PW-7, Dr. Teg Bahadur Chetri. The PW7, who conducted the postmortem examination, found the following injuries on the body of the victim.

(3.) The confessional statement, Ext.5 was recorded in varnacular by the Judicial Magistrate (PW-8). The confessional statement translated into English reads as follows: