ARJUN GOWALA Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 21.06.2012 rendered by learned Sessions Judge, Golaghat in Session Case No. 20/2011 convicting one Arjun Gowalla of offence u/s. 302 IPC and sentencing him to undergo imprisonment for life and also to pay fine of Rs. 5,000/ - (Rupees Five Thousand), in default, RI for another 6 (six) months for offence aforesaid.

(2.) BEING aggrieved by and dis -satisfied with the judgment aforesaid, the appellant, Sri Arjun Gowalla (hereinafter referred to as the 'accused person') preferred this appeal from jail citing some serious infirmities in the judgment under challenge.

(3.) THE case, projected by prosecution in the FIR dated 13.12.2010 and in subsequent trial, in short, is that on 12.12.2010 at about 7 pm, the accused person without any rhyme and reason inflicted blows with a dao on the neck and chest of one Kitu Gowalla (since deceased) causing severe wounds on his person for which he was taken to hospital. However, while undergoing treatment at hospital, the victim succumbed to the injuries same day.