BANGLA BAGTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal from jail, is directed against the judgment and order, dated 05.01.2007, passed by the learned Addl. Sessions Judge (Fast Track Court), Cachar, Silchar, in Sessions Case No.85/2001, under Section 302 of the Indian Penal Code (for short 'IPC'). By the impugned judgment and order, the learned Addl. Sessions Judge, convicted the accused person, under Section 302 IPC and sentenced him to suffer rigorous imprisonment for life and pay fine of Rs.5,000/-, in default, undergo rigorous imprisonment for another period of two years.

(2.) The prosecution case, in brief, may be stated as follows :-

(3.) The offence being exclusively triable by the Court of Sessions, the learned Sessions Judge framed charge under Section 302 IPC and explained the same to the accused, to which the accused pleaded not guilty and claimed to be tried.