LATA RAM SWARGIARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel appearing for the appellant. We have also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam, appearing for the respondent no.1. None has appeared for the respondent no.2 despite service of notice.

(2.) In this appeal, the judgement and order dated 16/08/2016 passed by the learned Sessions Judge, Kamrup (M), Guwahati in Sessions Case No. 169/2014 has been put under challenge. By the judgement and order dated 16/08/2016, the learned Sessions Judge had convicted the appellant under Section 302 of the IPC for committing the murder of his neighbour Tarini Charan Sarma and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 10,000/- with default clause.

(3.) The prosecution case, as unfolded during the course of trial, is that the accused had inflicted multiple injuries upon Tarini Charan Sarma by means of a sharp weapon resulting into his death. Having committed the crime, the accused had surrendered before the Police along with a 'Khukri' and confessed to the killing his neighbour.