SANKAR PANDAB Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Judgment and Order dtd. 16/5/2017, passed by the learned Sessions Judge, Jorhat, in Sessions Case No. 83 (J-J) of 2014, corresponding to Titabar Rs. Case No. 58 of 2014, is impugned in this appeal preferred by the Sri Sankar Pandab, from District Jail, Jorhat. It is to be noted here that vide the impugned judgment and order, dtd. 16/5/2017, the learned Court below has convicted the appellant under Sec. 302 of the Indian Penal Code and sentenced him to suffer R.I. for life and also to pay a fine of Rs.10,000.00 (Rupees ten thousand) only with default stipulation.

(2.) The factual background leading to filing of the present appeal is adumbrated herein below:

(3.) As this appeal is preferred from jail, Mr. Atal Tewari, learned Advocate, is appointed as Amicus Curiae to assist the court.