MUNNA KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant MunnaKarmakarhas been convicted under Section 302 of Indian Penal Code and sentenced to life imprisonment and fine of Rs.3,000/- with default stipulation.

(2.) The victim of the incident was RomeshKarmakar. He was also son of the appellant.

(3.) According to the prosecution case, on 13.2.2013, at about 4 PM, Romesh was sleeping in his house. At that point of time, the appellant suddenly went there with a big wooden log and dealt a blow with it on the head of Romesh. The blow was so fatal that Romesh died on the spot. After giving the blow, the appellant ran away. The incident was witnessed by MeeraKarmakar (PW-1), wife of Romesh. The First Information Report was lodged at Police Station Teok, District Jorhat by MeeraKarmakar. In the First Information Report, the name of appellant is categorically mentioned as the assailant of Romesh.