ABDUL ROUF GAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. H. Hazarika, learned counsel appearing for the appellant. We have also heard Mr. H. Sarma, learned Additional Public Prosecutor, Assam, appearing for the State/respondent No.1 and Mr. A. Mobaraque, learned counsel representing the respondent No.2.

(2.) The appellant in this case has been convicted under section 302 / 34 of the Indian Penal Code (IPC) for committing the murder of Md. Sirajul Islam and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs.2000/- and in default, to undergo rigorous imprisonment for a further period of three months.

(3.) The prosecution case, as unfolded during the trial, is that on 21.08.2005 at about 3:30 p.m. when the victim Sirajul Islam was cultivating in the paddy field, the accused Md. Abdul Rouf along with other accused persons had attacked him armed with lethal weapons and assaulted the victim leading to his death.