NARAYAN MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 17.12.2009, passed by the learned Addl. Sessions Judge (FTC), Rangia in Sessions Case No. 242(K)/2004 (G.R. Case No. 204/1999).

(2.) By the impugned judgment and order, the learned Addl. Sessions Judge convicted the accused -appellant, under Section 302 IPC and sentenced him to suffer life imprisonment and pay fine of Rs. 1,000/ - in default to suffer rigorous imprisonment for another period of 3 (three) months.

(3.) The prosecution case, in brief, is that, on 26.04.1999 at about 4.00 p.m., the appellant Sri Narayan Mondal had given blows on Sri Kalidas Mondal (hereinafter called the 'deceased') by means of a dagger as a result of which the deceased succumbed to the said injuries.