GONGA PRASAD LIMBOO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. K. Singh, learned Amicus Curiae for the appellant and Mr. K. Konwar, learned Addl. PP, Assam.

(2.) This appeal is directed against the judgment and order dated 14.02.2013 passed by the learned Sessions Judge, Dibrugarh in Sessions Case No.32/2011 (State of Assam Vs Ganga Prasad Limboo) convicting the appellant under Section 302 IPC and sentencing him to imprisonment for life alongwith fine with a default clause.

(3.) Prosecution case in brief is that on 28.05.2010 at about 5:30 p.m. appellant caused severe injury to ploughman, namely, Pitu Karuwa, by dealing blows on his person with a sharp dao without any reason, as a result of which Pitu Karuwa died instantaneously.