RAMESH BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS jail appeal is directed against the judgment dated 06.08.07 passed by the learned Sessions Judge, Dibrugarh in Sessions Case No.10/06 convicting accused/appellant under Section 302/34 IPC and sentencing him to suffer imprisonment for life and to pay a fine of Rs.3000/- in default R.I. for another period of three months for the offence aforesaid.

(2.) BEING aggrieved by and dissatisfied with, accused/appellant preferred this present appeal.

(3.) THE Magistrate, before whom the charge sheet was so laid, committed the case to the Court of Sessions since the offence under Section 302 IPC is exclusively triable by the Court of Sessions. Learned Sessions Judge after commitment of the case and on hearing the parties, framed charge under Section 302 and charge, so framed, on being read over and explained to the accused person, he pleaded not guilty and claimed to be tried.