GOPAL SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is presented by the appellant, Shri Gopal Saikia, who was convicted by Sessions Judge, Sibasagar, in connection with Sessions case No. 3(S -S)/99 under Section 3 -4 Part -I, IPC and sentenced to 7(seven) years rigorous imprisonment along with a fine of Rs. 1,000, vide order dated 19.12.2001.

(2.) BRIEF facts of the case are as follows :

(3.) FIR was lodged by Smti Tutu Saikia, wife of deceased Babul Saikia on 14.11.1998 at 11.30 a.m. and upon her FIR a case was registered under Section 302 IPC and after investigation Police officials submitted charge -sheet. Trial began against the appellant framing charge under Section 302 IPC wherein accused appellant pleaded not guilty to charge that was framed against him.