HEMANTA RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned senior counsel assisted by Mr. A Ahmed, learned counsel appearing for the appellant and Mr. BJ Dutta, learned Addl. Public Prosecutor, Assam.

(2.) This appeal is directed against the judgment and order dated 30.08.2018 passed by the learned Sessions Judge, Dhubri in Sessions Case No.153/2017, whereby the appellant was convicted under section 302 IPC and sentenced to imprisonment for life and fine of Rs.10,000/- with default stipulation.

(3.) As per the prosecution case, on 19.07.2014 at about 10 am when the victim was erecting a fencing on the land belonging to him, the present appellant and his father obstructed the victim. When the victim defied their obstruction and continued to erect the fencing, he was knocked down to the ground and was strangulated to death.