MOHANLAL CHAUHAN Vs. SUMAN SHYAM, HITESH KUMAR SARMA

JUDGEMENT

(1.) Heard Mr. U. Choudhury, learned Amicus Curiae, appearing for the appellant. We have also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam, appearing for the respondent no.1. None has appeared for the respondent no.2 despite service of notice.

(2.) The sole appellant in this case has been convicted under Section 302 of the Indian Penal Code (IPC) for causing homicidal death of his wife Golasia Devi and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 2000/-, in default whereof, to undergo simple imprisonment for 6 (six) months.

(3.) The prosecution case, as unfolded during the trial, is that on 18.06.2012 at around 5 p.m., the accused had hacked his wife Smt Golasia Devi with a "bothi dao" following a domestic quarrel between them. The accused had inflicted multiple cut injuries on the body of the victim which had led to her death. On 19.06.2012, the father of the victim i.e. Shri Ram Nihar Chauhan had lodged an FIR with the Bokoliaghat Police Station reporting the incident. Upon receipt of the ejahar, Bokoliaghat Police Station case No. 22/2012 was registered under Section 302 of the IPC and the matter was taken up for investigation. Upon completion of investigation, the Police had laid charge sheet under Section 302 of the IPC against the accused. Since the accused has pleaded innocence, the matter was sent up for trial.