BIKASH SARKAR Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Bikash Sarkar has been convicted under Sec. 302 of Indian Penal Code and sentenced to rigorous imprisonment for life and fine of Rs. 2,000.00 with default stipulation.

(2.) The victim of the incident was Swapan Kumar Karji, aged about 35 years.

(3.) Brothers Kamal Paul (PW-1) and Pradip Paul were owners of one ten-wheel truck. Swapan Kumar Karji was driver of that truck. The appellant was known to Swapan Kumar Karji. Therefore, on the request of Swapan Kumar Karji, Kamal Paul employed the appellant as Handyman of the truck.