SUMAN SHYAM,J. - (1.)Heard Mr. P. Kataki, learned counsel for the appellant. Also heard Mr. Kumud Konwar, learned Additional Public Prosecutor, Assam appearing for the State.
(2.)This appeal has been preferred by the sole appellant, Sri Gomiya Kumar, against the judgment and order dated 12.05.2014 passed by the learned Additional Sessions Judge, Sonitpur, Tezpur, in connection with Sessions Case No.76/2010 convicting the appellant under Sec. 302 of the Indian Penal Code (IPC) for committing the murder of his wife Smt. Tara Kumar and sentencing him to undergo rigorous imprisonment for life and also to pay a fine of Rs.10,000.00.
(3.)The prosecution case, in brief, is that the appellant had got married to the victim about three years ago, but he used to regularly torture her and had inflicted physical injury upon his wife Tara Kumar which had led to her death on 11.03.2010 in the house of the appellant.