RAMJI TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Uzir, the learned Amicus Curiae for the accused appellant and Mr. F.H. Laskar, the learned P.P.

(2.) This appeal is directed against the Judgment and Order dated 13.12.95 passed by the Sessions Judge, Dibrugarh in Sessions Case No. 148 of 1992 (GR Case No. 910 of 1992) convicting the accused appellant u/s 302 IPC and sentenced to imprisonment for life and to pay a fine of Rs. 500/- in default further imprisonment for six months.

(3.) On 21.6.92 Saudakar Tanti lodged written FIR (Ext. 2) before police stating interalia that on that day at about 10 AM the accused appellant Ramji Tanti had an altercation with the younger brother Gobin Tanti and thereafter the accused appellant picked up a dao and hacked the deceased by severing the neck from the body. Police registered a case and after usual investigation submitted charge sheet. The accused was tried by the Sessions Judge, Dibrugarh for the offence u/s 302 IPC and during trial as many as seven witnesses were examined. The trial Cour convicted the accused appellant u/s 302 IPC and sentenced to imprisonment as stated above. Hence the present appeal.