RESHKA RAHUT Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. Rajiv Dev, learned Amicus Curiae for the appellant and Mr. T.K. Mishra, learned Addl. Public Prosecutor for the State.

(2.) This appeal from jail is directed against the judgment and order dated 30-08-2018 passed by the learned Addl. Sessions Judge (First Track Court), Karbi Anlong, Diphu, in Sessions Case No.255/17, whereby the learned Addl. Sessions Judge convicted the appellant u/s 302 IPC and sentenced him to imprisonment for life with default stipulation.

(3.) According to prosecution on 30-10-2016, the accused Reshka Rahut inflicted injuries to the deceased with a 'dao' in his courtyard. Immediately after the occurrence, the deceased was taken to hospital for treatment. However, he succumbed to the injuries. Father of the deceased Dhesua Hasda(PW-1) lodged an FIR on the basis of which, police registered Chowkihola PS Case No. 9/2016 u/s 302 IPC and commenced investigation. During investigation, statement of the witnesses was recorded, inquest was done and the body of the deceased was sent for post mortem examination.