BUDHESWAR GARH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 29.7.2005, passed by the learned Additional Sessions Judge, Sibsagar, in Sessions Case No. 153(S-C) of 2004 under Sections 302/201 of the Indian Penal Code (for short 'IPC'). By the impugned judgment and order, the learned Additional Sessions Judge, convicted the appellant under Sections 302/201 IPC, and sentenced him to suffer rigorous imprisonment for life and pay fine of Rs. 5000/-, in default, suffer rigorous imprisonment for another period of six months, for his conviction under Section 302 IPC. The learned Additional Sessions Judge also sentenced the appellant to suffer rigorous imprisonment for two years and pay fine of Rs. 2000/-, in default, suffer rigorous imprisonment for another period of two months for his conviction under section 201 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. R. M. Choudhury, learned Amicus Curiae, appearing for the appellant and Mr. D. Das, learned Addl. Public Prosecutor, appearing for the State respondent.