BIHURAM TAW Vs. STATE OF ASSAM
LAWS(GAU)-2019-10-87
HIGH COURT OF GAUHATI
Decided on October 21,2019

BIHURAM TAW Appellant
VERSUS
STATE OF ASSAM Respondents

JUDGEMENT

MIR ALFAZ ALI,J. - (1.)Heard Mrs. Purnima Baruah Bordoloi, learned Amicus Curiae and Mrs. B. Bhuyan, learned Additional Public Prosecutor.
(2.)This appeal from jail is against the judgment and order passed by learned Sessions Judge, Dhemaji in Sessions Case No. 113(DH)/2016, whereby, the learned Sessions Judge convicted the appellant under Section 302 I.P.C. and sentenced him to undergo rigorous imprisonment for life and fine of Rs. 2,000/- (Rupees Two Thousand) with default stipulation.
(3.)The prosecution case as reflected in the FIR is that on 26.07.2016 at 4 P.M., when the victim asked the accused to take care of their pigs, which was causing damage to the crops and other plants of the victim, the accused assaulted her causing serious injuries and the victim died instantaneously. The husband of the victim lodged the FIR (Exhibit-1), on the basis of which, police registered the Silapathar Police Station Case No. 212/2016 under Sections 341 / 302 / 34 I.P.C. and commenced investigation. In course of the investigation, the Inquest Report on the body was prepared by the Circle Officer, Silapathar Revenue Circle and the autopsy was conducted by Dr. Subash Sen (P.W.14)


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