JITEN BHUMIJ Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 08- 12-2005, passed by the learned 2nd Additional Sessions Judge, Sivasagar, in Sessions Case No. 83 (S-C) of 2005, whereby the present appellant stands convicted under Section 302 IPC and sentenced to suffer imprisonment for life and pay fine of Rs. 2,000/- and, in default of payment of fine, suffer rigorous imprisonment for four months.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) When a charge under Section 302 IPC was framed against the accused at the trial, he pleaded not guilty thereto.