TANKESWAR GAYARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. K. Gupta, learned counsel for the appellant, Amicus Curiae as well as Mr. M. Phukan, learned Additional Public Prosecutor for the State of Assam.

(2.) The present appeal has been preferred against the Judgment and Order dated 30.06.2018 passed by the learned Sessions Judge, Dima Hasao, Haflong, in Sessions Case No. 25/2011 convicting the appellant under Section 302 IPC and sentencing him to undergo rigorous imprisonment for life and a fine of Rs.1,000/-(Rupees One Thousand Only) and in default of payment of fine to undergo simple imprisonment for another 3(three) months.

(3.) The appellant had been convicted on the charge of killing the son of the informant on 18.08.2011. The deceased was a Truck driver who had gone to a sand quarry at Panimur in Dima Hasao District for loading sand where he was hacked to death by the appellant with a dao.