SANJIB TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Roshid, learned Amicus Curiae and also Mr. B.B. Gogoi, learned P.P., Assam.

(2.) This appeal from jail has been carried from the judgment and order dated 13.8.2001 passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 7(T)/98 whereby the accused-appellant was convicted under Sec. 302 Indian Penal Code and accordingly, he was sentenced to undergo imprisonment for life with a fine of Rs. 500.00, in default, further imprisonment for three months, for committing the offence of murder by beheading three persons namely, Birsa Bhumij, Montu Lohar and Upen Tanti and he was also sentenced to R.I. for five years having been convicted under Sec. 307 Indian Penal Code for injuring three other persons namely, Sakirtun Tanti, Manik Bhumij and Smt. Amrit Kishan, ordering to run both the sentences concurrently.

(3.) Before delving upon in details the issues raised in the challenge of conviction and sentence so handed down by the learned Judge to the accused/appellant, it would be convenient to notice the facts of the case in a nutshell.