BINOY GANJU Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE judgment and order dated 17.07.2007 passed by the learned Sessions Judge, Jorhat in Sessions Case No. 86(J-J)/2006 has been assailed in this appeal. The appellant had been convicted under Section 302 IPC and sentenced to undergo imprisonment for life with fine of Rs. 1,000/- in default of payment of fine further rigorous imprisonment for 6 months.

(2.) HEARD Mr. Rafiqul Islam, learned Amicus Curie and Mr. Z. Kamar, learned Public Prosecutor, Assam for the State.

(3.) PW4, Papen Bhuyan is informant and elder brother of the deceased. PW5 is younger brother, PW-