LAWS(GAU)-2002-11-1

RAMESH KHANDELWAL Vs. STATE OF ASSAM

Decided On November 06, 2002
RAMESH KHANDELWAL Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr S.K. Muktar learned Amicus Curiae for the appellant and Ms. Rajkhowa learned P.P. for the State.

(2.) The appellant namely Ramesh Khandelwal has been convicted with imprisonment for life coupled with fine of Rs.2,000/- only, and in default of payment thereof another six months R.I. under Section 302 IPC in terms of the judgment dated 19.12.1997 passed by the learned Additional Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 95(S)/1997 U/S 302 IPC reference to GR Case No. 27/ 97 which is the subject matter under challenge in this appeal.

(3.) The facts of the case in a short compass are as follows: One Bhuda Tanti the adopted son of the informant was stabbed with a knife on his chest by the accused Ramesh Khandelwal at Bhimajuli Forest and as a reason of which the deceased succumbed to injury. The case of the prosecution is that after committing the crime the accused run away but, he was caught by the police party and accordingly, a case was registered being case No. 14/97 U/S 302 IPC at Biswanath Chariali Police Station. The accused was tried. The trial Court found the accused guilty of the offence punishable under Section 302 IPC and accordingly, he was convicted with imprisonment for life coupled with a fine as mentioned above.