KAMAL TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Atal Tiwari, learned Amicus Curie and Mr. B. Dutta, learned Additional Public Prosecutor for the State of Assam.

(2.) This criminal appeal is directed against the judgment and order passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 135(T)/2013, whereby, the appellant was convicted under Section 302 I.P.C. and sentenced to imprisonment for life and fine of Rs. 50,000/- (Rupees fifty thousand) with default stipulation.

(3.) As per prosecution case, on 11.10.2010 at about 06.00 p.m., some unknown persons inflicted injury on the head of the victim Haren Tanti by means of a sharp weapon, whereupon the P.W.1, mother of the victim, lodged an FIR on the basis of which, police registered Doomdooma Police Station Case No. 344/2010 under Section 324/34 I.P.C.