- (1.) The sole appellant Bhaba Kanta Yein has been convicted under Section 302 of Indian Penal Code and sentenced to imprisonment for life and fine of Rs.2,000/- with default stipulation.
(2.) The victim of the incident was Purnima Yein, aged about 35 years.
(3.) According to the prosecution case, on 10.10.2013, at about 4 PM, the appellant caused multiple injuries to Purnima with a dao. This he did in a field at village Archi Lachangaon under Silapathar Police Station. Also Purnima was wife of his younger brother Khemananda Yein (PW-1). Soon after causing injuries, he even surrendered to the police at Silapathar Police Station. When Khamananda came to know about the incident, he brought Purnima to his house and from there, he took her to the Police Station in a vehicle, but on way, she died. Khamananda then made the ejahar exhibit 1, which was recorded as First Information Report. In the ejahar, Khemananda categorically named the appellant as an assailant of Purnima. The police made the inquest report exhibit 5 on the dead body of Purnima at Silapathar Police Station. The police also seized one blood stained dao from the possession of appellant. The seizure of dao is exhibit 4. Jogen Yein (PW-3), Manik Yein (PW-7) and Khemananda Yein (PW-1) are witnesses to the seizure of dao. Dr. Tikendrajit Taid (PW-10) in his post mortem examination report exhibit 7 confirmed that Purnima died due to multiple incised wounds all over the body including head and neck.;