BISTU RAVA Vs. STATE OF ASSAM

JUDGEMENT

(1.) In this appeal, the judgment and order dated 21.07.2012 passed by the Additional Sessions Judge FTC, Bongaigaon in sessions case No. 90(A)/2007 convicting Shri Bistu Rava of offence under Section 302 IPC and sentencing him to imprisonment for life and to pay a fine of Rs. 2000/ - in default to undergo Rigorous Imprisonment for another 2 months has been called into question.

(2.) Being aggrieved by and dissatisfaction with this aforesaid judgment Sri Bistu Rava, appellant herein, who would be referred to as accused person hereinafter, preferred this appeal citing several infirmities in the judgment impugned in this appeal.

(3.) The brief facts which have emerged during the trial and which are necessary for disposal for the present appeal are that on 01.06.2006 at about 6.30/7.00 am, accused Bistu Rava, killed one Landuri Rabha subjecting her to blows with dao, a sharp weapon, causing her instantaneous death in her own house. It has been alleged that a long standing land dispute between Landeswar Rabha, Golak Rabha and Tunu Rabha, on one side and the deceased and her family, on other side, was suspected to be reason for which aforesaid person was killed.