AMRIT TERANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal appeal is preferred against the Judgment and Order dtd. 30/6/2020 passed by the learned Sessions Judge, Karbi Anglong, Diphu in connection with Sessions Case No. 37/2016, convicting Sri Amrit Terang (hereinafter referred to as the appellant or the accused) under Sec. 302 of the Indian Penal Code, 1860 ( in short 'IPC') to undergo imprisonment for life and to pay a fine of Rs.5000.00with default clause.

(2.) The genesis of the case was that on 26/4/2015 at about 7 pm, a quarrel broke out between Smti Jayanti Ruma Teronpi (hereinafter also referred to as the 'deceased' or the victim) and thereafter the appellant attacked the deceased with a wooden bat and committed her murder. The victim's brother Sri Dipak Ruma (in short 'informant') received this information from a person named Sri Lanki Kro and he immediately went to Diphu on the following day on 27/4/2015 and learnt about the incident which occurred at Panch Kilo, Diphu Lumding Road.

(3.) The investigating officer ('I/O' for short) embarked upon the investigation. He went to the place of occurrence and forwarded the body for autopsy. He recorded the statements of the witnesses. On completion of investigation, charge sheet was laid against the appellant.