INSAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 5.10.2005, passed by the learned Sessions Judge, Morigaon, in Sessions Case No.93/2004. By the impugned judgment and order aforesaid, the learned Sessions Judge convicted the appellant under Sections 302 of the Indian Penal Code ( for short 'IPC'), and sentenced him to suffer rigorous imprisonment for life and pay fine of Rs. 10,000/-, in default, suffer rigorous imprisonment for another period of five years for his conviction under section 302 IPC. Aggrieved, by the said judgment and order, the convicted person, as appellant, has come up with this appeal.

(2.) WE have heard Mr R.K. Adhikari, learned Amicus Curiae, appearing for the appellant and Mr D.Das, learned Addl. Public Prosecutor, appearing for the State respondent.

(3.) MD Sumsuddin, S.I. of Police was examined as Court witness No.1 in connection with the execution of P & A and warrant of arrest.