MANUJ CHUTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant herein has been convicted under section 304 Part-I of the Indian Penal Code, vide impugned judgment dated 27.8.2008, passed by the learned Sessions Judge, Dhemaji in Sessions Case No.20(DH) of 2007. After his conviction, the appellant has been sentenced to undergo rigorous imprisonment for 7(seven) years with fine of Rs.2000/- and in default of payment of fine, the appellant has been directed to undergo simple imprisonment for 2(two) months.

(2.) Being aggrieved with the conviction and sentence, the convict has preferred this appeal.

(3.) Heard Mr. BD Konwar, learned counsel for the appellant and Mr. BB Das, learned Additional Public Prosecutor for the State. I have also gone through the impugned judgment and the evidence tendered by the prosecution as well the accused in the trial court.