BIREN MURA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. P.B. Bordoloi, the learned Amicus Curiae for the appellant and Mr. N.K. Kalita, the learned Additional Public Prosecutor for the State of Assam.

(2.) This is an appeal from jail, filed by the appellant against the Judgment dated 30.07.2015 passed by the learned Additional Sessions Judge, Dibrugarh in Sessions Case No. 386/2013, convicting him under Section 302 of the Indian Penal Code (IPC) and sentencing him to undergo rigorous imprisonment for life and to pay fine of Rs.10,000/-. In default of the fine, the appellant is further directed to undergo a simple imprisonment for 6 (six) months.

(3.) The case of the prosecution in brief is that on 24.09.2013, one Shri Joysingh Mura lodged an FIR before the Officer-In-Charge of Borbam Police Out-post stating that on the same day, at about 5.00 a.m., the appellant came to his house and informed him that he found his wife Smti. Somari Mura lying dead.