MARKASH JAJARA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Leave granted.

(2.) The Gauhati High Court has dismissed the jail appeal, vide the impugned judgment dtd. 12/3/2019, preferred by the appellant against the judgment and order dtd. 3/10/2016, passed by the learned Sessions Judge, Jorhat whereby the appellant was held guilty of having committed the murder of his son-in-law, namely, late Markush Borja and sentenced to undergo life imprisonment with a fine of Rs.10,000.00 with the stipulated imprisonment of six months on default of payment of the fine amount in Sessions Case No.188(J-T)/2015, arising out of Titabar P.S. Case No.65/2015.

(3.) The above-stated FIR, under Sec. 302 IPC, was registered on the receipt of an ejahar submitted by P.W.8 (Well Borja), on the same day, to the effect that his younger brother - Markush Borja had been assaulted and killed by the appellant with a bamboo stick. The occurrence took place inside the house of the appellant. The informant had gone to the house of the appellant and found his brother, who had been staying with his in-laws for the last 3/4 months, lying dead.