RAKESH KR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order dated 10-10-2001 passed by the learned Sessions Judge, Jorhat in Sessions Case No. 66(J-J)/97, whereby the appellant accused Rakesh Kr. Singh was convicted under Section 302, IPC and sentenced to imprisonment for life and pay a fine of Rs. 1000.00, in default to further imprisonment for three months.

(2.) The facts of the present appeal are that the present appellant accused Rakesh Kr. Singh is an Inspector of Custom and Central Excise. He had married Julie Singh (Barthakur) on 3/07/1995. On 27-9-1996 her dead body was found in burnt condition and an FIR being lodged, police took up the investigation. The dead body was sent for post-mortem examination after a inquest was made by Mr. J.B. Ekka, Executive Magistrate. PW 7 is Dr. Narayan Bordoloi who held the autopsy and found the following injuries.

(3.) In this case, the death of Julie Singh, wife of the accused appellant due to burn injuries have not been disputed and stand well established.