FIROZ RAJPUT Vs. STATE OF ASSAM

JUDGEMENT

(1.) IN this appeal, the judgment and order dated 27.04.2009 passed by the learned Addl. Sessions Judge, FTC, Nagaon, in Sessions Case No.53(N)/06 under Section 302 IPC convicting the accused/appellant under Section 302 IPC and sentencing him to suffer life imprisonment and a fine of Rs.1,000/- in default to undergo imprisonment for two months for the offence under Section 302 IPC is put to challenge in this appeal.

(2.) BEING dissatisfied with and aggrieved by the aforesaid judgment and order, the accused/appellant preferred this Jail appeal on the grounds, stated in the memo of appeal.

(3.) HE also held an inquest on the dead body and sent the same to the hospital at Nagaon for post mortem examination. In due course, he collected the post mortem report, did other needful and on completion of the investigation, he submitted a charge sheet under Section 302 IPC and forwarded the accused to the Court to stand his trial there.