MONO DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The judgment and order, dated 22.2.2007, passed by the learned Additional Sessions Judge, FTC, Lakhimpur, at North Lakhimpur, in Sessions Case No. 48(NL)/2005 is under challenge in this appeal. By the impugned judgment and order, the learned Additional Sessions Judge, Lakhimpur, convicted Shri Mono Das (hereinafter called the "appellant") for committing the offence under Section 302 of the Indian Penal Code (in short, "IPC") and sentenced him to suffer rigorous imprison-ment for life and pay fine of Rs. 5,00.00 (Rupees Five hundred), in default suffer rigorous imprisonment for another period of 1(one) month for his conviction under Section 302 IPC.

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

(3.) We have heard Mr. U.J. Saikia, learned Amicus Curiae, appearing for the appellant and Mr. D. Das, learned Additional Public Prosecutor, Assam, appearing for the State respondent. We have also perused the materials on records.