MOHAN RABIDAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Appellant Mohan Robidas 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 Bogai Robidas, aged about 45 years. He was the brother and neighbour of appellant.

(3.) According to the prosecution case, on 31.05.2011 the appellant entered into the house of Bogai Robidas at about 8 PM and after having an altercation with Bogai Robidas without any reason, hacked him with an axe. Bogai Robidas sustained grievous injuries on his head. He was immediately taken to Golaghat Civil Hospital from where he was shifted to Assam Medical College and Hospital at Dibrugarh.