GUNJA MURA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Gunja Mura was convicted under Section 302 IPC by the learned Sessions Judge, Jorhat, in Sessions Case No. 184 (JJ)/2014 and sentenced to imprisonment for life and fine of Rs. 5,000/- with default stipulation.

(2.) Mr. Z. Hussain, learned amicus curiae for the appellant and Mr. N.K. Kalita, learned Addl. P.P., Assam were heard. We have perused the evidence and materials brought on record.

(3.) As per the prosecution case, the appellant Gunja Mura killed the victim Arnel Dengra by inflicting injury with axe. An FIR was lodged by one Smt. Pramila Jatama, Secretary of women V.D.P., on the basis of which, police registered Titabar P.S. Case No. 212/2014 and commenced investigation. During investigation, police examined the witnesses, inquest report was prepared by S.I. Nokul Ch. Phukan (PW-7) and postmortem examination was conducted by Dr. Nitu Kumar Gogoi (PW-8).