(1.) Heard Mr. R.P. Sarmah, learned Senior counsel appearing for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor appearing for the State and Mr. D. Bora, learned counsel appearing for the respondent No.2.
(2.) This appeal has been preferred by the appellant Anurag Goswami challenging the judgment and order dtd. 16/12/2019 passed by the learned Sessions Judge, Kamrup(M), Guwahati in Sessions Case No. 258/2015, whereby the accused/appellant was convicted under Sec. 302 IPC and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs.10,000.00 in default of payment of fine to undergo simple imprisonment for 6(six) months.
(3.) The prosecution case is that the informant Mon Mohan Barman lodged an FIR dtd. 26/11/2012 stating inter alia that on 25/11/2012 at about 6.30 p.m. while his uncle Khagen Barman was on duty at S. Tel office, at Monal Tower under Dispur police Station, the Accused/appellant Anurag Goswami along with another person had assaulted him with steel strip and other sharp weapon inside the said office, thereby injuring him grievously in various parts of his body. Immediately, his uncle was admitted to Guwahati Medical College and Hospital(GMCH) with the help of 108 service but on the next date i.e. on 26/11/2012, his uncle died in GMCH during treatment.
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