TARUN BARUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS jail appeal is directed against the judgment, dated 06.09.07, passed by the learned Sessions Judge, North Lakhimpur, Lakhimpur, in Sessions Case No.31(NL)05 convicting the accused/appellant under Section 302 IPC and sentencing him to imprisonment for life and to pay a fine of Rs.1000/- in default R.I. for another three months.

(2.) BEING aggrieved by and dissatisfied with, the accused/appellant has preferred this appeal.

(3.) THE learned Magistrate, before whom the charge sheet was so laid, committed the case to the Court of Sessions since the offence under Section 302 IPC is exclusively triable by the Court of Sessions. The learned Sessions Judge, North Lakhimpur after the commitment of the case and after hearing the parties, framed charge under Section 302 IPC and charge,, so framed, on being read over and explained to the accused person, he pleaded not guilty and claim to the tried.