MOINA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. NJ Das, learned Amicus Curiae and Ms. B Bhuyan, learned Additional Public Prosecutor appearing for the State respondent.

(2.) This appeal has been filed against the judgment and order dtd. 23/9/2019 passed by the learned Additional Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 64/2014, by which the appellant has been convicted under Sec. 302 of the IPC and sentenced to undergo life imprisonment with a fine of Rs.5,000.00, in default rigorous imprisonment for 3 (three) months.

(3.) The prosecution case in brief is that the wife of the deceased submitted an FIR on 5/9/2010 stating that at around 3:30 pm, the appellant, Moina Das had waylaid the informant's husband (deceased) and dealt blows on him with a dao causing injuries. The deceased was taken to the Kanaklata Civil Hospital, Tezpur where he succumbed to his injuries at 7:00 pm on the same day.