RAJU KHERUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated.23 05.2008, passed by the learned Additional Sessions Judge, Dibrugarh, in Sessions Case No.85/2006. By the impug-ned judgment and order, the learned Sessions Judge convicted Shri Raju Kherua (herein-after called the appellant) under Section 302 of the Indian Penal Code (in short, the IPC) for committing the murder of Punu Kheruar (herein after called the deceased) and accord-ingly sentenced him to suffer rigorous impriso-nment for life and pay fine of Rs. 500.00, in default suffer rigorous imprisonment for another period of 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 with this appeal.

(3.) We have heard Mr. R.K. Adhikari, learned amicus curiae, appearing for the appellant. Also heard Mr. K.A. Mazudmar, learned Additional Public Prosecutor, appearing for the State-respondent.