JAGAT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Kalita, learned Amicus Curiae for the accused appellant. Also heard Ms. B. Bhuyan, learned Senior Counsel/Addl. Public Prosecutor assisted by Ms. M. Chakraborty for the State respondent.

(2.) This appeal is presented against the Judgment and Order dtd. 5/10/2021 passed by the Sessions Judge, Sonitpur, Tezpur in Session Case No. 30/2019, whereby the accused appellant is awarded Rigorous Imprisonment for life and to pay a fine of Rs.5,000.00 (Rupees Five Thousand) for offence under Sec. 302 IPC and in default of payment of fine, Simple Imprisonment for 3 (three) months.

(3.) The brief facts of the prosecution is as follows: PW-1 (Niranjan Boro), who is the son of the deceased lodged an FIR on 26/11/2018, alleging inter alia that at about 8:30 p.m. on that day, i.e., 26/11/2018, the accused appellant had an altercation with his mother (Smt. Lata Boro) and then killed her by hacking with a dao. Accordingly, a case was registered being Missamari P.S Case No. 193/2018 under Sec. 302 IPC.