HITESH KR.SARMA,J. - (1.) This is an appeal against the judgment and order, dated 31.08.2017, passed by the learned Sessions Judge, Dibrugarh in Sessions Case No. 118/2016, convicting the accused-appellant and sentencing him to suffer imprisonment for life and to pay a fine of Rs. 2,000/- under Section 302 of the IPC, in default of payment of fine, rigorous imprisonment for 1 (one) month.
(2.) The prosecution case is that on 14.07.2016, the accused-appellant Sri Nathu Munda had boxed ears of his wife, Somari Munda, and blood had oozed out from her ear. His wife died as a result of the impact of such assaults.
(3.) On the basis of FIR, lodged by the informant Sri Bitul Bouri (PW1), Khowang Police Station registered a case being No. 58/2016, under Section 302 IPC. On completion of investigation of the case, the investigating officer laid charge-sheet against the accused- appellant under Section 302 IPC.;