SANTIUS KUJUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant appeal has been preferred from jail against a judgment and order dtd. 6/12/2019 passed by the Addl. Sessions Judge, Udalguri in Sessions Case No. 13/2019 (GR Case No. 943/2018), whereby the appellant was convicted under Sec. 302 of the IPC and was sentenced to undergo R.I. for life and fine of Rs.10,000.00.

(2.) The said case involves the killing of the father by the appellant for which he has been convicted and sentenced vide the impugned judgment and order.

(3.) The criminal law was set into motion by lodging of an Ejahar on 16/9/2018 by PW-1. In the said Ejahar, it was alleged that on the previous day i.e., 15/9/2018 at around 5.30 a.m., an altercation took place between his brother-in-law (appellant) and father-in-law (deceased) over the issue of a bicycle in which the appellant, in a fit of rage hit on the head of the deceased with a piece of firewood which was lying nearby causing grievous injury causing the death of the deceased.