RAJESH THAKUR Vs. STATE

JUDGEMENT

(1.) Rajesh Thakur, the appellant before us, was convicted by the learned Additional Sessions Judge, Asansol under S.302, Indian Penal Code for committing murder of Sakhichand Rajak and sentenced to imprisonment for life and a fine of Rs. 1,000/-, in default rigorous imprisonment for six months more.

(2.) Briefly stated, the prosecution case is as under : Sakhichand Rajak (the deceased) was a resident of Budha Chamantalao, Asansol, P. S. Asansol, District Burdwan. The appellant Rajesh Thakur also lives in the same locality.

(3.) Paresh Thakur and appellant Rajesh Thakur had quarrel with the complainant party for a long time and on 26-1-83 Paresh assaulted Lakshman Rajak, father of the deceased. Lakshman lodged a diary with the local police station over the said incident and at this the appellant became very angry.