SUREN GOWALLA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against a judgment of conviction and sentence of life imprisonment awarded on 8.2.2005 by the Addl. District and Sessions Judge, (Ad hoc), Lakhimpur, North Lakhimpur in Sessions Case No. 78(NL)/2003.

(2.) The Appellant was charged with having committed the murder of Nanda Sengupta on 7.1.2002 at Tariani Farm House under Kadam Mouza of North Lakhimpur Police Station and thereby committing an offence punishable under Section 302 of the Indian Penal Code. The Appellant pleaded not guilty and claimed trial.

(3.) On 8.1.2002, Rekha Dutta filed a First Information Report to the effect that Nanda Sengupta who worked as a Chowkidar in her Farm House was killed by some miscreants by striking him on the head on 7.1.2002. Nanda Sengupta had been her employee for the last about 10 years and was aged about 50 years and was a bachelor.