JAGANNATH BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an odious Jail Appeal of matricide.

(2.) Heard Mr. B. Bhagawati, learned amicus curiae. Also heard Mr. P. Barthakur, learned Additional Public Prosecutor, Assam.

(3.) The present appeal has been preferred against the judgment and order dt. 12.12.2018/13.12.2018 passed by the learned Sessions Judge, Karbi Anglong, Diphu by which the appellant was convicted under Section 302 IPC and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 2,000/- and in default of payment of fine, to undergo Simple Imprisonment for three months.