MANGRA MAJHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Goswami, learned Amicus Curiae appearing for the appellant. Also heard Ms. B. Bhuyan, learned APP, Assam, appearing for the State. Mr. B.C. Das, learned Legal Aid Counsel appears on behalf of the informant.

(2.) This appeal has been preferred from the jail by the sole appellant who was convicted under Section 302 of the IPC and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs. 10,000/- with default clause for committing murder of Sanjay Majhi.

(3.) The prosecution case, in a nutshell, is that on 13/10/2016 at around 8-30 a.m., the accused Mangra Majhi @ Anil Majhi had a quarrel with Sanjay Majhi on the road over some matter and thereafter, murdered the deceased by hacking him in the neck and hand by a "copi dao".