LAWS(GAU)-2019-1-194

ANANDA SONOWAL Vs. STATE OF ASSAM

Decided On January 21, 2019
Ananda Sonowal Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) This appeal from jail has been preferred by the accused appellant Sri Ananda Sonowal @ Bhaikon being aggrieved with the Judgment and Order dtd. 13/3/2015 passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 138 (T) of 2014, arising out of G.R. Case No. 318/2014, corresponding to Bordubi Police Station Case No. 15/2014, whereby he has been convicted under Sec. 302 of the Indian Penal Code for committing murder of his wife Junmoni Sonowal and sentenced to undergo imprison-ment for life and to pay a fine of Rs.1,000.00 (Rupees one thousand) only, in default, to suffer further rigorous imprisonment for another 1 (one) month.

(2.) Heard Mr. Sunil Agarwal, learned Amicus Curie for the appellant and Ms. Barnali Bhuyan, learned Additional Public Prosecutor, Assam for the respondent No.1. The respondent Nos. 2, informant of the case, inspite of receipt of notice of the case, did not appear in the matter.

(3.) We have perused the case record. It is seen from the records of the case that on the night of 21/2/2014 around 11:45 pm, the informant Basanta Mech, son of late Bhigu Mech, resident of Bazaloni Tamulikhat Gaon of Tinsukia District appeared at Langkashi Outpost under Bordubi Police Station with his married daughter Junmoni Sonowal, with burnt injuries on her person. Said Basanta Mech verbally informed the authorities of the said Outpost that his daughter Junmoni Sonowal, who resides with her husband near them, was set on fire by her husband Ananda Sonowal @ Bhaikon, and that she was recovered by her neighbour. Finding that the victim Junmoni Sonowal sustained burnt injuries, the authority concerned of the said Outpost gave necessary medical requisition so as to provide medical facilities to the said victim at Tinsukia Civil Hospital. Said information of Basanta Mech was registered as Langkashi Outpost G.D. Entry No. 322 dtd. 21/2/2014.