GUGUL MIYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R.D. Mazumdar, learned Amicus Curiae appearing for the appellant. Also heard Ms. B. Bhuyan, learned Senior counsel as well as Additional Public Prosecutor, Assam appearing for the State/respondent No.1.

(2.) This is an appeal from jail.

(3.) The present appeal has been preferred against the judgment dtd. 1/10/2016 passed by the learned Sessions Judge, Golaghat in Sessions Case No.73/2010 by which the appellant was convicted under Sec. 302 of Indian Penal Code (IPC) and was sentenced to undergo rigorous imprisonment for life with fine of Rs.1,000.00 (Rupees one thousand) only, and in default of payment of fine, simple imprisonment for another one month. Further, the appellant was convicted under Sec. 201 and was sentenced to undergo simple imprisonment for 5(five) years and also to pay fine of Rs.500.00 (Rupees five hundred) only, and in default, simple imprisonment for another 15 (fifteen) days.