RADHANATH TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Dutta, learned Amicus Curiae appearing for the appellant. Also heard Ms. B. Bhuyan, learned Senior Counsel/Addl. Public Prosecutor, Assam assisted by Mr. J. Das, Advocate, learned counsel appearing for respondent State.

(2.) This appeal is preferred against the judgment and order dtd. 6/12/2018 passed by the Addl. Sessions Judge (FTC), Jorhat in Sessions Case No.56/2016 whereby the appellant was convicted under Sec. 302 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and with fine with default stipulations.

(3.) On 16/11/2015, Sri Gopi Tanti had lodged an FIR before police alleging that on the previous night i.e. on 15/11/2015, his brothers Radhanath Tanti (the appellant) and Jagannath Tanti had a quarrel and thereafter, Radhanath Tanti confessed before him that he had killed Jagannath Tanti by hitting him on his head with a metate (grinding stone).