AMIT GHOSH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Prasad, learned Amicus Curiae, appearing for the appellant. We have also heard Mr. R. Baruah, learned Additional Public Prosecutor, Assam, appearing for the respondent no.1. None has appeared for the respondent no.2 despite service of notice.

(2.) By the impugned judgement and order dated 21/10/2017 passed by the learned Additional District and Sessions Judge (FTC), Hojai, Sankardev Nagar, in connection with Sessions case No. 80(N) /2014, the sole appellant Amit Ghosh has been convicted under section 302 of the Indian Penal Code (IPC) for committing the murder of Tapan Ghosh and sentenced to rigorous imprisonment for life and to pay fine of Rs. 10,000/- along with default clause

(3.) The prosecution case, in a nutshell, is that on 04/09/2012, at about 10-30 p.m., when the deceased was coming home after closing his shop, the appellant, armed with sharp weapon (dao and dagger), had chased the deceased person into the house of Trilochan Singh and hacked him to death.