NABA KR. CHUTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 21.11.2016, passed by the learned Additional Sessions Judge (FTC), Lakhimpur, North Lakhimpur, in Sessions Case No. 59(NL)/2015, convicting the accused-appellant for commission of offence under Section 302 IPC and sentencing him to imprisonment for life and a fine of Rs. 10,000/- and in default of payment of fine, further rigorous imprisonment for 6 (six) months.

(2.) We have heard learned counsel for the accused-appellant, Mr. D. Talukdar and learned Additional Public Prosecutor for the state respondent, Ms. B. Bhuyan.

(3.) We have also examined the trial court records containing the evidence of the prosecution witnesses as well as the impugned judgment.