SANJIB BHUMIJ Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S. Sharma, learned Legal Aid Counsel for the appellant. Also heard Mr. D. Das, learned P.P. for the State of Assam.

(2.) This appeal is preferred by the accused-appellant Shri Sanjib Bhumij (hereinafter referred to as the accused) with prayer to set at naught the Judgment and Order dtd. 25/6/2021 of the Sessions Judge in Sessions Case No. 202/2013. In this case the accused was convicted and sentenced to Imprisonment for Life under Sec. 302 of the Indian Penal Code (IPC for short) and to pay a fine of Rs.20,000.00 with default stipulation.

(3.) The investigation was set in motion by an FIR lodged by Smt. Babli Singh Bhumij (the informant in short) which unfolds that on 5/8/2014 at about 9 PM, Babli's maternal uncle, i.e. the accused assaulted his elder brother Ratan Bhumij with lathi, knife and dao in front of his courtyard and caused his death. Thereafter the accused took the body of Ratan Bhumij (hereinafter referred to as the deceased) inside the house. At the time of the incident Chhat Narayan Puja was being observed in the house of the deceased. The accused also assaulted Sundarsai Bhumij who had come to attend the puja and thereafter the injured fled from the place of occurrence.