SUNU LAKRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 13.04.2007, passed by the learned Additional Sessions Judge (FTC), Sivsagar in Sessions Case No. 8(S-S)/2006.

(2.) By the impugned judgment and order the learned Sessions Judge convicted the appellant, for the offence under Section 302 I.P.C. and sentenced him to suffer imprison-ment for life and pay fine of Rs. 1,000.00 in default suffer rigorous imprisonment for 3 months, for his conviction under Section 302 IPC.

(3.) Aggrieved by the said conviction and sentence the convicted person, as appellant, has come up with this appeal.