KARUNAMOY SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant/accused Sri Karunamoy Sarmah was convicted in connection with Sessions Case No. 75 of 1994 under Section 307/448, IPC by Sessions Judge, Karimganj, vide judgment and order dated 28-6-95. He was sentenced to rigorous imprisonment for 7 years and also to a fine of Rs. 500.00 in default of fine to further R.I. for 3 months for the offence under Section 307, IPC and to another term of R.I. for 3 months under Section 448, IPC. Sentences were to run concurrently.

(2.) Being dis-satisfied and aggrieved by the impugned judgment and order he has preferred this appeal on several grounds as mentioned in the appeal-petition.

(3.) I have heard learned counsel appearing for the appellant and also learned Public Prosecutor Mr. P. Boara appearing for State/respondent.