BIJOY TELI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE judgment and order, dated 30.8.2005, passed by the learned Additional Sessions Judge (Ad-hoc), F.T.C., Tinsukia, in Sessions Case No. 92(T)/2004 is in challenged in this appeal, filed by the appellant, from the jail.

(2.) BY the impugned judgment and order, the learned Additional Sessions Judge convicted the appellant, namely, Shri Bijoy Teli, for the offence, 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/-(Rupees two hundred) only, in default, suffer rigorous imprisonment for another period of 3 (three) months. Aggrieved by the said conviction and sentence, the convicted person, as appellant, has come up with this appeal.

(3.) DURING the investigation, police prepared inquest report (Ext. 1) of dead body of the deceased, forwarded the same for post mortem examination, arrested the appellant and examined the witnesses. At the close of the investigation, police submitted the charge sheet (Ext. 12) under Section 302 IPC. The case being committed to the Court of Sessions, the learned Sessions Judge framed charge under Section 302 IPC, to which the appellant pleaded not guilty and claimed to be tried.