SAMBAR KHARTHANGMAW Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) By the impugned judgment and order dated 29.03.2018, the learned District and Sessions Judge, West Khasi Hills District, Nongstoin convicted the accused/appellant for an offence punishable under Section 302 IPC and sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs. 10,000/- (Rupees ten thousand) only and in default to suffer simple imprisonment for a further period of one year.

(3.) The prosecution's story in brief is that on 14.11.2015 (P.W. 1) Shri. Phling Kharthangmaw son of (L) Smti. Story Kharthangmaw appeared at the police station and submitted a written FIR to the effect that his mother Smti. Story Kharthangmaw was murdered by her own brother Shri. Sambar Kharthangmaw, the present appellant on 14.11.2015 at about 7:00 PM.