NARESH BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal has been preferred by the Appellant from jail challenging the Judgment and order dated 14.12.2000 passed by the learned Sessions Judge, Golaghat in Sessions Case No. 75/2000 convicting the appellant under Section 302, Indian Penal Code and sentencing him to suffer imprisonment for life and to pay a fine of Rs. 100/- in defaullt, further Rigorous imprisonment for one month. The facts leading to this appeal are as follows-

(2.) The written ejahar was lodged by one Shri Ramen Bhuyan, son of late Ramrupa Bhuyan, Badulipara, Raunakhati Nepali Basti, Rangamati to the Officer-in-Charge, Dergaon Police Station contending that on 13.12.94 the accused Naresh Bhuyan, son of Kartick Bhuyan of the same village has killed his father by hacking him in the head with an axe, while he was sleeping alone inside the house and requested the police to take appropriate action in the matter.

(3.) Before the police swung into action, the accused surrendered himself at the Golaghat Police Station and accordingly he was brought to the Dergaon Police Station and the police registered a case being Dergaon P.S. Case No. 163/94 under Section 3021.P.C. which is equivalent to G.R. Case No. 1196/94.