HARERAM KEOT Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal has been preferred from jail by the appellant, Sri Hareram Keot, against the judgment, dated 12.07.2016, passed by the learned Sessions Judge, Jorhat in Sessions Case No. 54(J-J)/2010 convicting the appellant for offence under Section 302 of Indian Penal Code and sentencing him to undergo rigorous imprisonment for life and fine of Rs. 20,000/-, in default, to suffer further rigorous imprisonment for 6 (six) months.

(2.) This is a tragic case of murder of 2 (two) young sons of the informant(PW1) by the present accused-appellant and other co-accused. The fact leading to the case, as appears from the materials on record including the FIR (Ext-1) is that, on 19.03.2010, at about 11:30 am, deceased sons of the informant/PW1, Pinku Keot and Prem Keot were working in their agricultural field, situated at Soklani Pathar Gaon, where the accused-appellant and his brother, on being instigated by their mother, inflicted injuries on the vital parts on their persons, resulting, ultimately, in their death at the place of occurrence itself.

(3.) On receipt of the FIR, a police case, being Pulibor P.S. Case No. 26/2010 was registered under Sections 114/302/34 of the IPC. The police investigated into it, collected evidence including causing of inquest of the dead bodies of the deceased as well as postmortem examination done, and finally, on completion of the investigation, laid the chargesheet against the present accused-appellant and two others under the aforesaid provisions of law.