BHODA RAM BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 10.12.2014 passed by Addl. Sessions Judge, Sonitpur in Sessions Case No. 231 of 2010 convicting one Budha Ram Boro, appellant herein (hereinafter referred to as the accused person) of offence u/s. 302 IPC and sentencing him to suffer imprisonment for life and also to pay fine of Rs. 5,000/- (Rupees Five Thousand) for the offence aforesaid. Being aggrieved by the aforesaid judgment, present appellant Sri Budha Ram Boro preferred this appeal from jail citing several infirmities in the judgment under challenge.

(2.) We have heard Mr. J. Payeng, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Addl. P.P. appearing for the State.

(3.) The case projected by the prosecution in the FIR dated 21.04.2010 and in subsequent trial, in short, is that on 20.04.2010 at about 2 A.M., the accused person herein killed his 2 (two) children as well as another person, namely, Ranjit Basumatary by subjecting them to axe blows. An FIR to that effect on being lodged by one Rajen Boro, with I/C, Rakyashmari Outpost on 21.04.2010, I/C Rakyashmari Outpost made a GD. Entry on such FIR and forwarded the same to O/C Dhekiajuli PS to register a case in accordance with law.