RANJIT GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Ranjit Gogoi 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.

(2.) The victim of the incident was Bhawar Lal Shethia, aged about 26 years.

(3.) According to the prosecution case, Bhawar Lal Shethia was working as Supervisor in a Biscuit Factory named "Amrit Bakers". In that Factory, the appellant also worked as Security Guard. On 1.2.2001, at about 8 p.m., in the premises of Biscuit Factory, the appellant caused multiple injuries to Bhawar Lal Shethia with a Khukuri (dagger) and thereafter appeared at North Guwahati Police Out-post, Gauripur with the Khukuri. Bhawar Lal Shethia was taken to Down Town Hospital where he died at about 10.50 p.m. Jatanlal Menot (PW-4) made the ejahar exhibit 1 against the appellant at the North Guwahati Police Out-Post. On receiving the ejahar, In-charge of the Police Out-post forwarded the same to the Officer In-charge of Kamalpur Police Station. Accordingly an offence under Section 302 of the Indian Penal Code was registered against the appellant.