TITUN KOIRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. K. Dey, learned amicus curiae for the appellant and Mr. M. Phukan, learned Addl. P. P. , Assam for the respondents.

(2.) The appellant stood convicted under Section 302 IPC and sentenced to imprisonment for life and fine of Rs. 15000/- with default stipulation.

(3.) As per prosecution case, on 09. 08. 2014, at about 1 PM, the appellant Titun Koiri picked up quarrel with the deceased, mother-in-law of the informant and inflicted injuries to her by stabbing with a spike, which led to the death of the deceased. Rita Koiri (PW-1), lodged an FIR (Ext. 1), on the basis of which, police registered Mariani P. S. Case No. 183/2014 under Section 302 IPC and commenced investigation. During investigation, statements of the witnesses were recorded, inquest was done and the postmortem examination on the body of the deceased was conducted by Dr. Nitu Kumar Gogoi (PW-9).