DHARANI DHAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.J. Das, learned counsel for the appellant and Mr. B.B. Gogoi, learned Addl. P.P., Assam for the respondents.

(2.) This appeal is directed against the judgment and order dated 13.05.2015 passed by the learned Additional Sessions Judge (FTC), Kamrup, Rangia in Sessions Case No. 375/2007. By the said judgment, the learned Additional Sessions Judge convicted the appellant under Section 304 Part-I of the IPC and sentenced him to rigorous imprisonment for seven years and fine of Rs. 3,000/- in default simple imprisonment for 6 months.

(3.) As per prosecution case, the appellant caused death of his wife by inflicting multiple injuries in course of quarrel between them and after commission of the offence, the appellant himself appeared in the police station. Later on, the formal FIR was lodged by PW-1, on the basis of which, police registered Rangia P.S. Case No. 300/2002 under Section 302 IPC and after completion of investigation, charge sheet was filed against the appellant and eventually he stood trial before the learned Sessions Judge.