BIJOY ORANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F.H. Laskar, learned counsel appearing for the appellant. Also heard Ms. B. Bhuyan, learned APP, Assam, appearing for the State. None has appeared for the respondent no. 2.

(2.) The sole appellant Bijoy Orang was convicted under Section 302 of the IPC and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 30,000/- with default clause for committing murder of Budhni Orang.

(3.) The prosecution case, in brief, is that on 15/08/2010, the accused had hacked the deceased Budhni with a dao in front of her house after suspecting her to be a Witch.