PABITRA KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned Amicus Curiae for the appellant. Also heard Ms. B. Bhuyan, learned Sr. Counsel and Addl. P.P., Assam assisted by Ms. R. Das, appearing for the State.

(2.) This appeal has put to challenge the impugned judgment dtd. 17/8/2019, passed by the learned Addl. District and Sessions Judge, Dibrugarh, in Sessions Case No.173/2018, by which the appellant was convicted and sentenced to undergo rigorous imprisonment for life with a fine of Rs.1,000.00, in default, to undergo simple imprisonment for 3 months under Sec. 302 of IPC.

(3.) The matter relates to the killing of the mother of the appellant by the appellant himself, by hitting her with a dao, which resulted in her death. The father of the appellant is the informant in the present case and in his FIR dtd. 31/7/2018, he has stated that the appellant had hit the informant's wife with a dao and thereafter tried to commit suicide by slitting his neck with the dao .