KHEJUR BORO ALIAS BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 25th May, 2006, passed by the learned Sessions Judge, Bongaigaon, in Sessions Case No.2(B) of 2003, convicting the accused-appellant under Section 302 IPC and sentencing him to suffer imprisonment for life and also pay a fine of Rs.1000/- and, in default of payment of fine, to undergo rigorous imprisonment for a term of one month more.

(2.) THE prosecution's case, as is unfolded at the trial, may be noticed, in brief, as follows:

(3.) HAVING come to the conclusion that the accused was proved guilty of the charge framed against him, the learned Trial Court convicted him accordingly and passed sentence against the accused as mentioned above. Aggrieved by his conviction and sentence passed, the convicted person has preferred this appeal.