MILO CHUTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant Milo Chutia has been convicted under Section 302 of the Indian Penal Code (hereinafter in short, IPC) vide impugned judgment and order dated 8.12.2003 passed by the learned Additional Sessions Judge, (Adhoc) Sibsagar in Sessions Case No.15(S-C)/02. On such conviction for the offence of murder the appellant has been sentenced to undergo imprisonment for life and also to pay fine of Rs.5000/- with default sentence of further 6(six) months rigorous imprisonment.

(2.) BEING aggrieved with the conviction and sentence the convict has preferred this appeal. It may be mentioned here that two co-accused persons namely Shri Leburam Chutia and Sri Jatin Chutia @ Nakhet were acquitted by the trial court.

(3.) THE FIR was lodged by the village headman on 15.1.1995. It was registered as Maran P.S.Case No.4 of 1994 under Section 302, IPC. After investigation, charge-sheet was submitted against three accused persons. However, as noted earlier co-accused persons have been acquitted by the trial court.