(1.) Heard Mr. B. Baruah, learned counsel appearing for the appellant. Also heard Ms. B. Bhuyan, learned Senior counsel as well as Additional Public Prosecutor, Assam assisted by Mr. A. Talukdar, learned counsel appearing for the State/respondent No.1.
(2.) This is an appeal from jail.
(3.) In this appeal, the appellant has challenged the impugned judgment dtd. 11/10/2018 passed by the learned Sessions Judge, Udalguri in Sessions Case No.97(U)/2015 arising out of GR Case No.817/2014 by which the appellant has been convicted under Sec. 302 IPC/ Ss. 25(1-A) and 27(2) of the Arms Act but acquitted of the charge under Sec. 201 of IPC. The appellant was awarded various sentences to undergo ranging from Life Imprisonment for offence under Sec. 302 of IPC and to pay a fine of Rs.10,000.00 only in default simple imprisonment for 6(six) months, Simple Imprisonment for 5 (five) years for the offence under Sec. 25(1-A) of Arms Act and to pay fine of Rs.5,000.00 only in default Simple Imprisonment for 3 (three) months and further Simple Imprisonment for 7 (seven) years for the offence under Sec. 27(2) of Arms Act and to pay fine of Rs.5,000.00 only, in default Simple Imprisonment for 3 (three) months.
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