GOKUL MECH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 17.07.2017, passed in Sessions Case No. 107/(CH)2015, by the learned Additional Sessions Judge-2, FTC, Tinsukia convicting the appellant and sentencing him to rigorous imprisonment for life and to pay fine of Rs. 20,000/-, and in default of payment of the fine, further rigorous imprisonment for 6 (six) months for offence punishable under Section 302 of the IPC.

(2.) We have heard Mr. AK Ahmed, learned counsel for the appellant as well as Ms. B Bhuyan, learned Additional Public Prosecutor appearing for the State respondent No. 1. We have also perused the trial court record and the impugned judgment.

(3.) The fact of the case is that on the date of occurrence, i.e., on 31.12.2014, at about 3:00 pm, Numal Gogoi, the brother of PW2 (informant) went to the market situated at Chapakhowa for purchasing some pork. The appellant is a pork seller there in the said market. The deceased and the appellant had some altercation there. Then the deceased had thrown the pork of the appellant's shop on the road. Thereafter, the appellant had inflicted the cut injuries on the neck of the deceased resulting ultimately in his death.