JORKHU SAHU Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 30.11.2005, passed by the learned Additional Sessions Judge, Jorhat in Sessions Case No. 1 (J-J)/2005. By the impugned judgment and order, the learned Additional Sessions Judge convicted Shri Jorku Sahu (hereinafter called the "appellant") under Section 302 of the Indian Penal Code (for short, the "IPC") and sentenced him to suffer rigorous imprisonment for life and pay fine of Rs. 2,000/-, in default, suffer rigorous imprisonment for another period of 6 (six) 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.) ON receipt of the said information, from PW 2, police made an entry, being Deberapar Police GD Entry No. 456, dated 26.09.2003 and also received written Ejahar from PW 2 on 27.09.2003, launched investigation into the matter. During investigation, police visited the place of occurrence, prepared sketch map, got the inquest conducted through an Executive Magistrate, recorded the statement of witnesses, arrested the appellant, on being produced and seized a "Machi" dao (Ext. Ka), vide seizure list (Ext No. 3).