BABUL ADHIKARI @ BABLU ADHIKARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant Ranjit Tanti has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs.3,000/- with default stipulation.

(2.) The victim of the incident was Mohan Tanti, aged about 22 years. He was adopted son of the appellant.

(3.) According to the prosecution case, appellant used to reside in the same house at Tulip Tea Garden (Purab Line) in Sonitpur District along with his wife - Hema Tanti (PW-2) and their adopted son-Mohan Tanti. On 12.05.2008, the appellant went to the Dhekiajuli Police Station at about 7 p.m. with an axe and surrendered before police. He told Bimal Chandra Deka (PW-9) -the then Officer-in-charge of that Police Station- that he had killed someone. Bimal Chandra Deka then sent Sub-Inspector Mohendra Bora (PW-8) to the Tea Garden after making Exhibit-12 General Diary Entry. Mohendra Bora, on reaching the house of the appellant, found the dead body of Mohan Tanti in a room inside the house being smeared in blood. He then sent the body of Mohan Tanti for post-mortem examination and recorded statement of witnesses, drew sketch map etc. He also seized the axe vide Material Exhibit-6.