CHITRA BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S. Khataniar, learned counsel appearing for the appellant as well as Ms. S. Jahan, learned Addl. P.P., Assam appearing for the State.

(2.) The present appeal has been preferred by the sole appellant Chitra Bora challenging the Judgment of conviction and sentence dtd. 15/07/2019 passed by the Learned Sessions Judge, Golaghat in Sessions Case no 222/2014 by which the appellant has been convicted u/s 302 IPC and sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs.2000.00 and in default of payment of fine to undergo simple imprisonment for another one month.

(3.) The prosecution case what emerges from the FIR is that the informant Bipul Hazarika lodged an FIR before the O.C Jamuguri PS stating inter alia that on 22/09/2014 at about 4 P.M. accused Chitra Bora inflicted grievous injury to Dilip Hazarika by stabbing him with a knife in the Verandha of his house and fled away from the scene. Though the injured was immediately taken to Golaghat Civil Hospital by 108 Ambulance for treatment but the doctor declared him brought dead.