LALU ORANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 31.5.91, delivered by the learned Sessions Judge, Dibrugarh in Sessions Case No. 146(D)/86, thereby convicting the appellant under Section 302 IPC and sentencing him to undergo imprisonment for life.

(2.) Prosecution case stated in brief was that on 14th August, 1986, around 6 A.M., deceased Sunu Orang was ploughing her paddy field situated at Rangamati, Mouza Madarghat, P.S. Lahowal. The accused appellant was also ploughing his field. He objected to the ploughing of the field by deceased Smt. Sonu Orang and asked her to take away the plough saying that he would not allow the land to be ploughed by her. There was a dispute between the accused appellant on one hand and the deceased on the other over this paddy field. An altercation ensued which lasted for a petty long time.

(3.) The accused dealt lathi blows to the deceased, resulting in the lacerated wound over the right wrist joint, bruises on the back, neck and face. A fissured fracture was also found on the letft partial bone, she succumbed to the injuries. The matter was reported to the police on the same day, as per Ejahar, Ext. 2. A case under section 302 IPC was registered, on completion of investigation, the accused was charged and tried for the above offence. The trial court found him guilty and sentenced him as noted above, hence this appeal.