LAWS(GAU)-2022-5-40

RAJEN BARUAH Vs. STATE OF ASSAM

Decided On May 05, 2022
Rajen Baruah Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. A. Tewari, learned Amicus Curiae appearing for the appellant. We have also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam, representing the State.

(2.) This appeal against conviction is directed against the judgment dtd. 18/7/2019 passed by the learned Sessions Judge, Sonitpur, Tezpur in Sessions Case No.69/2016 convicting the sole appellant Rajen Baruah under Sec. 302 of the Indian Penal Code (IPC) for committing the murder of Prasanta Borah and sentencing him 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 the accused Rajen Baruah had invited the deceased for dinner on 3/6/2014 and at around 9:30 p.m. in that evening, he had assaulted the victim on his head thereby causing grievous injury on him. The victim was shifted to the hospital but on the next day, he succumbed to his injuries.