PARIMAL MOITRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) IN this appeal, the judgment and order dated 26.02.2009, passed by the learned Sessions Judge, Kokrajhar, in Session Case No. 31/2008, has been challenged. By the judgment above, learned Sessions Judge, Kokrajhar had convicted the accused under Section 302 INdian Penal Code (in short IPC) and sentenced him to imprisonment for life and to pay a fine of Rs. 5,000/- in default to undergo rigorous imprisonment for another six months for the offence aforesaid.

(2.) BEING aggrieved by the aforesaid judgment and order, the accused appellant preferred this appeal on the grounds, as stated in the memo of appeal.

(3.) HE also noticed one huge cut mark on the throat of the deceased. A blood stained dao was also found lying near the dead body. When he arrived at the place of occurrence, he found the accused already being apprehended by villagers. Having found the accused at the place of occurrence, he arrested him and took him in his custody.