TILOK BORDOLOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Z. Hussain, learned Amicus Curiae appearing for the appellant. Also heard Mr. B.B. Gogoi, learned counsel for the State/respondent.

(2.) This jail appeal is preferred against the judgment and order, dated 24.07.2018, passed by the learned Addl. Sessions Judge, Nagaon in Sessions Case No. 40/2017, whereby the accused-appellant is convicted under Section 304 Part-I and sentenced to suffer RI for 10 years and to pay a fine of Rs. 1000/- in default to undergo RI for 2 months.

(3.) The prosecution case, precisely, is that an FIR was lodged by the husband of the deceased (P.W.-1), with the Officer-in-charge of Juria P.S. on 03.08.2014 alleging, inter alia, that on that day at about 6.30 P.M, his son, the accused Tilak Bordoloi picked up a quarrel with his mother namely, Birola Bordoloi and as soon as she entered into the house, the accused went inside and killed her by stabbing with a Kuchia Sel.