RUBUL BORA ALIAS SUNU Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 30/7/2008, passed by the learned Sessions Judge, Jorhat, in Sessions Case No. 31(JJ)/2007. By the impugned judgment and order, the learned Sessions Judge, held the appellant guilty of the offence under section 302 Indian Penal Code (hereinafter referred to as the `IPC') and sentenced him to suffer imprisonment for life and pay fine of Rs. 1,000/-, in default suffer imprisonment for another period of one month. Aggrieved by the said conviction and sentence, the convict, as appellant, has come up with this appeal.

(2.) WE have heard Mr. Ujjwal Kumar Das, learned Legal Aid Counsel appearing for the appellant and Mr. K. Mazumdar, learned Additional Public Prosecutor, for the State of Assam.

(3.) IN order to prove their case, prosecution examined, as many as, ten witnesses, including the INvestigating Police Officers (PW8 and PW9), the Medical Officer (PW1), who performed the autopsy and the Judicial Magistrate (PW10) who recorded the confessional statement of the appellant. Considering the evidence, on record, the learned Sessions Judge convicted and sentenced the appellant as indicated above.