SUNIL KARUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 04.04.2007, passed by the learned Sessions Judge, Dibrugarh, in Sessi-ons Case No. 124/2006. By the impugned judgment and order, the learned Sessions Judge, Dibrugarh convicted Shri Sunil Karua (hereinafter called the "appellant"), for the offence under Section 302 of the Indian Penal Code (in short, "IPC" and sentenced the appellant to suffer life imprisonment and pay fine of Rs. 5,000.00, in default, suffer simple imprisonment for another 2 (two) months 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 Ms. D. Borgohain, learned Amicus Curiae, appearing for the appellant and Mr. D. Das, learned Addl. Public Prosecutor, Assam, appearing for the State respondent. We have also perused the materials, on records.