SHYAM RAJAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Ramani Mohan Choudhury, learned Amicus Curiae for the accused appellant and Ms. BarnaliBhuyan, learned Additional Public Prosecutor, Assam for the respondent No. 1. Also heard Mr. MonoranjanChiring, learned counsel for the respondent No.2/informant.

(2.) Learned Additional Sessions Judge, Sonitpur, Tezpur by judgment and order dated 16.11.2015 passed in Sessions Case No. 41/2009, [arising out of Rangapara Police Station Case No. 92/2008, corresponding to G.R.No. 1813/2008] convicted the accused appellant ShyamRajak under Section 302 IPC and sentenced him with Rigorous Imprisonment for life with fine of Rs. 10,000/- and in default of payment of fine,to undergo rigorous imprisonment for further period of 2 (two) years.

(3.) Being aggrieved with the said conviction and sentence dated 16.11.2015; said accused ShyamRajak has preferred this appeal from jail.