JOGESH MORANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 30.6.2010 passed by the learned Sessions Judge, North Lakhimpur in Sessions Case No. 1(NL)/07.

(2.) By the impugned judgment and order aforesaid, the learned Sessions Judge, North Lakhimpur convicted the accused person under Section 304, Part-II of the IPC and sentenced him to suffer Rigorous Imprisonment CRT) for 5(five) years and pay a fine of Rs. 5,000, in default, to further R.I. for 1(one) year.

(3.) Being aggrieved by the said conviction and sentence, the Appellant has come up with this appeal.