PRODIP KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.M. Choudhury, learned amicus curiae for the appellant. Also heard Ms. B. Bhuyan, learned Senior counsel and Additional Public Prosecutor, Assam, appearing for the respondent No.1, and Ms. R.D. Mazumdar, learned counsel, appearing for informant/respondent No.2.

(2.) This is a jail appeal in which Mr. R.M. Choudhury, legal aid counsel, has been appointed as amicus curiae by the Court to assist the appellant. So is Ms. R.D. Mazumdar, learned counsel appointed by the Court to represent the informant/respondent No.2.

(3.) The present appeal has been preferred against the judgment dtd. 29/8/2015 passed by the learned Sessions Judge at Goalpara in Sessions Case No.305/2013, by which the accused Prodip Kumar has been convicted under Sec. 302 of IPC and sentenced to suffer rigorous imprisonment for life with fine of Rs.5,000.00 and also convicted under Sec. 307 of IPC and sentenced to suffer rigorous imprisonment for five years and both the sentences are to run concurrently.