SANTOSH SAHU Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 29/9/2007 passed by the learned Addl. Sessions Judge, Nagaon in Sessions Case No. 239/05. By the impugned judgment and order, the learned Sessions Judge convicted the appellant under Section 302 IPC and sentenced him to suffer rigorous imprisonment for life and pay fine of Rs. 5,000.00 in default suffer rigorous imprisonment for another period of 6 months for his conviction under Sec. 302 IPC.

(2.) WE have heard Mr. S. Banik, learned Amucus Curiae appearing for the appellant and Mr. D. Das, learned Addl. Public Prosecutor, Assam appearing for the State.

(3.) THE offence being exclusively triable by the Court of Sessions, the case was committed and the learned Sessions Judge framed charge against the appellant under Section 302 IPC to which he pleaded not guilty and claimed to be tried.