SOM SOREN CHIRANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Tiwari, learned Amicus Curiae and Mrs. S Jahan, learned Additional Public Prosecutor, Assam.

(2.) This appeal is directed against the judgment and order passed by learned Sessions Judge, Chirang in Sessions Case No. 112(RKT)/2016, whereby the learned sessions judge convicted the accused-appellant under Section 302 of IPC and sentenced him to rigorous imprisonment for life and to pay a fine of Rs.5000/-, with default stipulation.

(3.) As per prosecution case, on 09.12.2015, at about 3.30 pm the appellant hacked his five year old son, Lakhiram Soren with a khookri on the bank of Nijla river. He also assaulted his elder son, Mongal Soren, who was aged about ten years. The elder son Mongal Soren having received the injury ran to a shop at Deosri and informed the villagers, who apprehended the appellant with the blood strained Kukuri.