CHIKORAM GOWALA @ BUI KARBI ANGLONG Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant appeal has been preferred from jail against a judgment and order dtd. 28/1/2022 passed by the learned Sessions Judge, Karbi Anglong, Diphu in connection with Sessions Case No.26/2017 (New) arising out of GR Case No. 191/2015 convicting the appellant under Sec. 302 of the IPC and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs.10,000.00 with default stipulation.

(2.) The criminal law was set into motion by lodging of an Ejahar on 6/3/2015 by the PW3 stating inter alia that on 5/3/2015 at about 7:30 pm, the appellant had grievously injured Shri Sursingh Gaur @ Bankot Gaur, who was his father-in-law by assaulting him on the head with a lathi made of stump of bamboo whereafter, the deceased was brought to Dokmoka Primary Health Centre, where he succumbed to his injuries. Based on the Ejahar, the FIR was registered as Dokmoka PS Case No.17/2025 under Sec. 302 of the Indian Penal Code.

(3.) After completion of the investigation, the charge sheet was submitted whereafter, the charges were framed. On denial of the same, the trial had begun in which the prosecution had adduced evidence through 11 nos. of witnesses including the doctor and the IO.