RANJIT DIBRAGEDE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Md. S. Islam, learned Amicus Curiae, appearing for the appellant. Heard Ms. B. Bhuyan, learned Additional Public Prosecutor for the State of Assam. The order of 03.04.2019 shows that the notice had been served on the informant respondent No.2 as per Flag-X.

(2.) This is an appeal against the judgment and order dated 12.07.2018 of the learned Sessions Judge, Dima Hasao, Haflong passed in Sessions Case No.09/2012, whereby the accused appellant was convicted under Section 302 IPC and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.1000/- and in default of payment of fine, to undergo further simple imprisonment for 03(three) months. Being aggrieved, the appellant has preferred this appeal.

(3.) An ejahar dated 08.03.2012 was lodged by one Niren Hapila, the Gaon Bura of Khalamphu Hafilla village before the Officer-in-Charge of Diyungmukh Police Station stating that on 07.03.2012 at about 9.00 a.m., one of the villagers Ranjit Dibragede son of late Athia Dibrageda had killed his wife Lamo Dibragede with a dao and he also tried to commit suicide. Accordingly, the accused appellant was charged of having committed an offence punishable under Section 302 of the IPC for killing his wife Lamo Dibragede with a dao on 07.03.2012 at about 9.00 a.m.