FAKARUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By judgment and order, dated 17.4.2007, passed, in Sessions Case No. 246/2003, the learned Addl. Sessions Judge (FTC), Nagaon, has convicted the accused-appellant under Section 302 of the IPC and sentenced him to suffer imprisonment for life and pay fine of Rs. 1,000 (Rupees one thousand) only and, in default, undergo rigorous imprisonment for a further period of 6 (six) months.

(2.) We have heard Mr. P. Kataki, learned Counsel, on behalf of the accused-appellant, and Mr. D. Das, learned Addl. Public Prosecutor, Assam.

(3.) The case of the prosecution may, in brief, be described, thus: