ROBIN GOGOI Vs. STATE OF ASSAM
LAWS(GAU)-2020-1-20
HIGH COURT OF GAUHATI
Decided on January 07,2020

Robin Gogoi Appellant
VERSUS
STATE OF ASSAM Respondents

JUDGEMENT

H.K.SARMA,J. - (1.)This appeal is directed against the judgment and order, dated 28.04.2017, passed by the learned Additional Sessions Judge, Sivasagar, in Sessions Case No. 254(S-S)/2012, convicting the accused-appellant for commission of offence under Section 302 IPC and sentencing him to imprisonment for life and a fine of Rs. 30,000/- and in default of payment of fine, further rigorous imprisonment for 6 (six) months.
(2.)The prosecution case, as appears from the FIR, is that, at about 9:30 pm on 17.06.2012, the accused-appellant, Robin Gogoi and his wife, Smt. Bhanu Gogoi, armed with dao, chased Dilip @ Padma Gogoi from his house. Dilip @ Padma Gogoi entered into the house of Sri Nitya Gogoi to save his life. But, the accused-appellant had killed him by inflicting injuries on his neck with a sharp dao in the house of said Nitya Gogoi. The informant is the son of the deceased.
(3.)On receipt of the FIR on 18.06.2012, the Simoluguri Police Station registered a case being Simoluguri PS Case No. 61/2012 under Sections 302/34 IPC, investigated into it, collected evidence, and finally, laid charge-sheet against the accused-appellant and his wife/co-accused, Bhanu Gogoi for commission of offence under Sections 302/34 IPC.


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