MILAN BAIDYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) In challenge is the judgment and Order of conviction and sentence dated 17.07.2004 passed by the Sessions Judge, Karimganj in Sessions Case No. 86 of 2003 whereby and where under the Appellant herein namely Milon Baidya is convicted under Section 302 IPC and sentenced to suffer life imprisonment with fine of Rs. 500/- in default R.I. for 2 (two) months.

(2.) Being convicted as indicated above, the Appellant has preferred this instant appeal from jail challenging legality and correctness of the impugned judgment and Order of conviction and sentence.

(3.) The case was committed to the court of Session. The Appellant stood charged under Sections 449/302 IPC. Prosecution examined as many as 8 witnesses including the medical officer and one police officer partly responsible for the investigation of the case for the purpose of bringing home charges against the Appellant. Appellant was examined under Section 313 of the Code of Criminal Procedure He pleaded his innocence. The defence case is of total denial.