DWIGENDRA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 25.4.2005, passed by the learned Sessions Judge, Darrang, Mongoldoi, in Sessions Case No. 109 (D-M)/2003 arising out of G.R. Case No. 417/2002 (Tangla P.S. Case No. 22/2002) under Section 302 IPC.

(2.) BY the impugned judgment and order, the 1earned Sessions Judge convicted, Shri Dwigendra Das (hereinafter referred to as the appellant) under Section 302 of the Indian Penal Code (for short, the 'IPC') and sentenced him to suffer imprisonment for life and pay fine of Rs. 1,000/-(Rupees one thousand) only, in default, suffer rigorous imprisonment for another period of 3 (three) months. Aggrieved by the said conviction and sentence, the convicted person, as appellant, has come up with this appeal from the jail.

(3.) UPON making for the money, the appellant picked up a quarrel with the deceased and his wife and thereafter inflicted dao blows on the face and neck of the deceased with a 'mit' dao (a sharp cutting weapon) as a result of whIch the deceased died on the spot.