LAWS(GAU)-2016-7-71

SURAJ SERIA Vs. THE STATE OF ASSAM

Decided On July 11, 2016
Suraj Seria Appellant
V/S
The State Of Assam Respondents

JUDGEMENT

(1.) Appellant Suraj Seria has been convicted under Sec. 302 of Indian Penal Code and sentenced to imprisonment for life and fine of Rs.3000.00 with default stipulation for committing the murder of Lakhiram Rajput.

(2.) Lakhiram Pather was an employee in Duamara Tea Estate. On the morning of 13.3.2009, his body was found in a 5 feet Nalla by Sectional Chowkidars, Anil Lasmon and Ramdas Ramchandra. Both of them, immediately, gave this information to Karam Singh Tanti (PW 2), who, in turn, lodged the ejahar (Exhibit 2) at Police Station Pangree, District Tinsukia.

(3.) Md. Rahimuddin Ahmed (PW-10) was In-charge of the Police Station at that time. He rushed to the place of occurrence and prepared the Inquest. He then also sent the body of Lakhiram for post mortem examination.