GOBINDA SWARGIARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS order will dispose of Criminal Appeal No.240/2006 in which, the learned Sessions Judge, Kamrup, Guwahati, by his judgment and order, dated 11.9.2006, convicted the appellant, namely, Sri Gobinda Swargiary, in Sessions Case No.11(K)/2003, under Section 302 of the Indian Penal Code,( for short, 'IPC') and sentenced him to suffer imprisonment for life and pay fine of Rs.3,000/-, in default, suffer rigorous imprisonment for another period of two years, for his conviction under Section 302 IPC.

(2.) AGGRIEVED, by the said conviction and sentence, the convicted person, as appellant, has come with this appeal, preferred under Section 378(2) of the Code of Criminal Procedure, 1973, (hereinafter called as 'CrPC').

(3.) IN order to bring home the guilt of the accused, prosecution examined as many as sixteen witnesses, including the Medical Officer (PW 1).