LAKHAN KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Baruah, learned Amicus Curiae, appearing for the appellant. We have also heard Mr. R. J. Baruah, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) By the impugned judgment and order dated 11.04.2018 passed by the learned Sessions Judge, Golaghat in Sessions Case No.187/2014, the appellant has been found to be guilty of committing the murder of deceased Ranjit Orang and accordingly, he has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and also to pay fine of Rs.5000/- with default clause.

(3.) The prosecution case, in brief, is that on 06.10.2013 at about 8.00 P.M. the appellant and his two brothers, viz., Sri Lambu Karmakar and Sri Siva Karmakar had waylaid the deceased at a narrow lane that leads to Galabil river and had caused grievous injuries by dealing blows on the head of the deceased with a hoe as a result of which, the victim had fainted and fallen down and later on he died, while being taken to Jorhat Medical College Hospital.