RUGNU MURA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 13.09.2006, passed by the learned Sessions Judge, Dibrugarh, in Sessions Case No. 30/03.

(2.) BY the impugned judgment and order, the learned Sessions Judge, convicted the appellant, under Section 302 IPC and sentenced him to suffer imprisonment for life and pay fine of Rs.2000/-, in default, suffer RI for another period one month.

(3.) ON receipt of the said FIR, Police registered a case, under Section 302 IPC and launched investigation into the matter.