KARMA RAJGARH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I Hussain, 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 22.06.2017 passed by the learned Sessions Judge, Jorhat in Sessions Case No.10[J-J] 2014, whereby the appellant was convicted under section 302 IPC and sentenced to Rigorous Imprisonment for life and fine of Rs.15,000/- with default stipulation.

(3.) As per the prosecution case, on 14.12.2013 at about 8.00 PM, when the victim Ajay Bakti went to his place of work at Katonibari Tea Estate Garden Hospital, the accused appellant Karma Rajgarh who resides near the hospital suddenly inflicted injuries to Ajay Bakti by stabbing him with a sharp weapon. When Mangal Gowala brother in law of the accused asked him as to why he had assaulted the deceased, the appellant also inflicted injury to him by hacking him with a dao. Immediately the injured was taken to Jorhat Hospital for treatment where he was declared dead.