MANGRA MURA Vs. STATE OF ASSAM & ANOTHER

JUDGEMENT

(1.) The sole appellant Mangra Mura 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 Kalu Sabor, aged 30 years.

(3.) According to the prosecution case, on 3.5.2003, at about 8 PM, the appellant committed the murder of Kalu Sabor by causing injury with a dao. The incident was witnessed by Lalu Sabor (PW- 1), brother of Kalu Sabor. Lalu Sabor had carried Kalu Sabor to a hospital in an injured state, but there he succumbed to his injuries. Lalu Sabor then lodged the ejahar on 4.5.2003 at Kakopathar Police Station, District Tinsukia. The ejahar was forwarded to Doomdooma Police Station, because the incident fell under its jurisdiction. The ejahar of Lalu Sabor is Exhibit-3. Girin Sonowal (PW-5) was attached officer at Doomdooma Police Station. He prepared the inquest on the dead body. He then sent the body to the Assam Medical College & Hospital, Dibrugarh for post mortem examination. Girin Sonowal, during investigation, seized one dao from the possession of appellant in the presence of witness Puneswar Sabor (PW-3). The seizure of dao is exhibit 1.