PAPU MAHATO Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 29-11-2006, passed, in Sessions Case No. 90(K) of 2006, by the learned Sessions Judge, Kamrup, Guwahati, convicting the accused-appellant, namely, Papu Mahato, under Section 302 IPC and sentencing him to suffer imprisonment for life and pay a fine of Rs. 3,000/- and, in default of payment of fine, suffer rigorous imprisonment for one year.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) During trial, when a charge under Section 302 IPC was framed against the accused, he pleaded not guilty thereto.