BIKI MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Gupta, learned counsel appearing for the appellant. Also heard Ms. B. Sarma, learned Amicus Curiae representing respondent no.2.

(2.) Challenge in this appeal is to the judgment and order dtd. 30/9/2019 passed by the learned Additional Sessions Judge No.2 (FTC), Tinsukia in Sessions Case No.146 (T)/2015. By the impugned judgment, the trial court has convicted the appellant under Ss. 307 and 326 of the Indian Penal Code (IPC).

(3.) The prosecution story is that on 23/11/2014 at about 12 noon, the 24 years old Smti. Leena Rai was going to a Beauty Parlour at Azad Road, Doomdooma. On her way, she was stopped by the appellant who dealt dao blows on her head, back and other parts of the body with an intention to kill her. Leena Rai was immediately shifted to the local hospital and thereafter to a hospital at Dibrugarh for better treatment. The FIR was lodged by Biki Rai, the brother of Leena Rai narrating the aforesaid facts.