LANKESWAR LANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned Amicus Curiae, Mr. M.H. Laskar for he appellant and learned Addl. P.P., Ms. S. Jahan for the State-respondent.

(2.) This jail appeal is directed against the judgment and order passed by the learned Addl. Sessions Judge, Dibrugarh in Sessions Case No.125/2017, whereby, learned Addl. Sessions Judge convicted the appellant under section 302 IPC and sentenced him to imprisonment for life and fine of Rs.10,000/- with default stipulation.

(3.) According to prosecution on 13-05-2017, the appellant Lankeswar Lang inflicted injury to the deceased Sadhan Dev by stick and dao and thereby caused his death. Sajol Deb (PW1) lodged the FIR, Ext. 1, on the basis of which, police registered Tingkhong PS Case No. 70/2017 under section 302 IPC and commenced investigation. During investigation, police recorded the statement of the witnesses, seized the weapon of offence and prepared inquest report and post mortem examination was done by Dr. S.J.Gogoi.