BHUPEN DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Criminal Appeal (J) No. 63/2014, has been preferred by appellant Bhupen Doley against the judgment and order, dated 15.05.2014, in Session Case No. 74(DH)/2006 passed by the learned Sessions Judge, Dhemaji, convicting and sentencing the appellant to imprisonment for life and to pay a fine of Rs 10,000/- in default to undergo rigorous imprisonment for 6 months on each count for his conviction under Sections 449/302 of Indian Penal Code (IPC).

(2.) The facts leading to this appeal may be summarized as follows:-

(3.) On 1.12.2005, an FIR was lodged by Sri Dilip Doley at Machkhowa Police Outpost, under Dhakuakhana Police Station, alleging that on that day at about 6 p.m accused Bhupen Doley entered into the house of deceased Sarbeswar Doley and stabbed him by a sharp cutting instrument causing his death instantly.