BABUL BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant stands convicted under Section 302 IPC and sentenced to undergo imprisonment for life with fine of Rs. 2,000/-, or in default of payment of fine to suffer one years R.I. He has also been convicted under Section 376 IPC and sentenced to undergo 3 year's R.I. with fine of Rs. 1,000/- or in default of payment of fine to suffer six month's R.I. He has further been convicted u/s 324 IPC and sentenced to undergo R.I. for one year with fine of Rs. 500/- or in default of payment of fine to suffer three months R.I.

(2.) Briefly stated the prosecution case was that on 3rd September, 1990 around 2-30 P.M. in village Teliagaon, the accused inflicted Dao blows on his father Bhogiram, resulting in the following injuries:

(3.) Since the appellant was not assisted or represented by any Counsel, Miss B. Choudhury was appointed Amicus Curiae. We have heard the learned Amicus Curiae as also the learned Public prosecutor appearing for the respondent State.