MEGHU SABAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned Amicus Curiae, appearing for the appellant. We have also heard Mr. M. Phukan, learned APP, Assam, appearing for the State/ respondent No.1. None has appeared for the other respondents.

(2.) The instant appeal is directed against the judgement and order dated 23/01/2011 passed by the learned Sessions Judge, Tinsukia in connection with Sessions Case No. 33(T)/2008, convicting the sole appellant under Section 302 of the IPC and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs. 3,000/- and in default, to undergo rigorous imprisonment for one month.

(3.) The prosecution case, in a nutshell, is that on 29/07/2007 at around 9 a.m., the accused had dealt cut blows on the head of Gobinda Kahar, as a result of which, he had sustained grievous injury and had to be shifted to Tinsukia Civil Hospital wherein, he had died.