ABHIJIT SAHU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Baruah, learned Amicus Curiae appearing for the appellant and Mr. BJ Dutta, learned Addl. Public Prosecutor, Assam.

(2.) This appeal is directed against the judgment and order dated 28.02.2017 passed by the learned Additional Sessions Judge, Golaghat in Sessions Case No.24/2016 (GR Case No.697/2016), whereby the appellant was convicted under section 302 IPC and sentenced to Rigorous Imprisonment for life and fine of Rs.1,000/- with default stipulation.

(3.) As per the prosecution case, on 14.05.2016 at about 11.30 am, the present appellant Mantu Sahu along with one Monuj Das killed the victim Indrajit Saikia in the house of the appellant. Having come to know about the occurrence, Pw-1 Pranab Jyoti Saikia lodged the FIR, Exhibit-1 on the basis of which, police registered Golaghat PS Case No.323/2016 under section 302/34 IPC. During investigation, police recorded the statement of the witnesses, prepared the inquest report, seized a piece of rope alleged to have used for killing of the deceased and send the body of the victim for post-mortem examination.