MOHAN BORA @ GUNI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Mohan Bora @ Guni has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs. 2,000/- with default stipulation. However, his co-accused Lakhiram Bora has been acquitted by the trial court.

(2.) The victim of the incident was Baptu Bora, aged about 33 years.

(3.) According to the prosecution case, on 29.04.2012, at about 3 p.m., Baptu Bora went to Doigrung Bazar for some business. But, therefrom, he went to the house of Lakhiram Bora of Doigrung Miri Pothar Gaon on being called by one Manoj Bora (PW-5). Appellant is the son of aforesaid Lakhiram Bora. There, a quarrel took place between Baptu Bora and others. Baptu Bora was then assaulted, as a result of which, he sustained grievous injuries on his head. He was immediately taken to the Golaghat K.K. Civil Hospital by Manoj Bora, but there he breathed his last at about 2:10 a.m.