MANAB RABHA Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) The victim of the incident was Pradip Boro. He was aged about 40 years on the date of incident. He was also father in law of the appellant.

(3.) According to the prosecution case, the appellant and his father in law Pradip Boro lived in the same village. On 12.8.2008, at about 8 PM, Pradip Boro went to the house of appellant. There some quarrel took place between the appellant and Pradip Boro.