LAWS(GAU)-2021-8-70

NABAJYOTI RANGAI Vs. STATE OF ASSAM

Decided On August 12, 2021
Nabajyoti Rangai Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. N. Mahajan, learned counsel appearing for the appellant. We have also heard Ms. B. Bhuyan, learned APP, Assam, appearing for the State respondent No.1. None has appeared for the informantrespondent no.2.

(2.) By the judgement and order dated 19082017 passed by the learned Sessions Judge, Nagaon in Sessions (T-1) Case No. 296(N)2013, the sole appellant in this case was convicted under sec. 302 of the IPC for committing the murder of deceased Mousum Phukan and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs.10,000.00 with default stipulation.

(3.) The prosecution case, in a nutshell, is that on 31122012, at around 10-30 p.m. while the deceased Mousum Phukan, along with his two associates, viz. Pran Pratim Bhairagi and Jayanta Bora, were going to Nalbora village in a motor bike, accused Nabajyoti Rangdai @ Guddu had inflicted stab injury on Mousum Phukan with a sharp weapon, on his left arm, resulting into profuse bleeding. The injured victim was admitted at the Nagaon B.P. Civil Hospital but later on, he had succumbed to his injuries.