RATNESWAR ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY the judgment and order, dated. 16 -03 -2006, passed by the learned Sessions Judge, Dhubri in Sessions Case No. 96 of 2005, the accused -appellant stands convicted, under Section 302, IPC, and he is sentenced to suffer imprisonment for life and pay fine of Rs. 1,000/ - and, in default of payment of fine, undergo rigorous imprisonment for three months. The case of the prosecution, as unfolded at the trial, may, in brief, be described thus:

(2.) TO the charge, framed against him, at the trial, under Section 302, IPC the accused -appellant pleaded not guilty.

(3.) HAVING , however, reached the finding that the accused -appellant was guilty of the offence charged with, the learned trial Court convicted him accordingly and passed sentence against him as mentioned above. Aggrieved by his conviction and the sentence passed against him, the accused, as a convicted person has preferred this appeal.