DOMA HANCH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. P. Bhattacharya, learned counsel for the appellant as well as Mr. M. Phukan, learned Addl. P.P., Assam.

(2.) The appellant Doma Hanch has been convicted under Section 302 IPC for causing the death of one Habil Munda and sentenced to undergo imprisonment for life with fine and default stipulation.

(3.) Karua Munda (PW2) lodged Ejahar dated 29.01.2011 before the Merapani Police Station, which was registered as Merapani P.S. Case No. 13/2011 under Section 302 IPC. According to the said Ejahar at about 2.00 P.M. of 29.01.2011, the appellant had picked up a quarrel with the informant's father Habil Munda and hacked his father on the head and face with a Naga Dao to death in the courtyard of the house of the appellant. The Gaonbura of the village and the local people thereafter detained the appellant. The investigation of the case was carried out by Suryya Rajkhowa (PW8) in the capacity of being the Second Officer of Merapani Police Station. The said investigation resulted in filing of charge-sheet against the appellant under Section 302 IPC. The case was committed to trial with formal charge being framed against the appellant.