HARILAL BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Since no one appeared for the appellant who is in jail, we appointed Ms. Ishta Terangpi as Amicus Curiae and she gracefully agreed.

(2.) The sole appellant Harilal Boro has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs.1,000/- with default stipulation.

(3.) The victim of incident was Dhepela Boro, aged about 38 years. He was elder brother of the appellant.