BHABEN GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This jail appeal is directed against the judgment and order dated 17.9.2007 passed by the learned Sessions Judge, Lakhimpur in Sessions Case No. 27(NL)/05, whereby, the appellant was convicted under Section 302 IPC and sentenced to undergo Imprisonment for life and to pay a find of Rs. 1,000/-, in default to undergo RI for another 3 (three) months.

(2.) We have heard Ms. Minakshi Bujar Baruah, learned Amicus Curiae, appearing for the appellant and Mr. K.A. Mazumdar, learned Addl. P.P. for the State of Assam.

(3.) The prosecution story as unfolded in the FIR lodged by Tilak Gogoi revealed that on 13.2.2002 at about 4 P.M., the accused Bhaben Gogoi killed Guneswar Gogoi, the brother of the first informant by Jeura Khari (sharp edged splited bamboo). On receipt of the aforesaid information, a case was registered by the O.C, North Lakhimpur P.S. and investigation was launched.