JAHANMARANDI S/O LODHIAMARANDI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant herein stands convicted for the offence of murder and also for causing disappearance of the evidence of the offence vide impugned judgment dated 27.5.2009 passed by the learned Additional Sessions Judge, Kokrajhar in Sessions Case No.57 of 2008. After convicting the appellant for the offence of murder under Section 302 IPC he has been sentenced to undergo imprisonment for life and also to pay fine of Rs.5000/ - with default sentence for further rigorous imprisonment for one year under Section 302 IPC. At the same time the appellant has been sentenced to undergo rigorous imprisonment for 7 years with fine of Rs. 1000/ - and default sentence for further rigorous imprisonment for 6(six) months under Section 201 IPC. Being aggrieved with the conviction the accused has preferred this appeal from jail.

(2.) HEARD Mr. RD Mozumdar, learned Amicus Curiae for the appellant and Ms. B Bhuyan, learned Additional Public Prosecutor for the State. Also gone through the impugned judgment and the prosecution evidence tendered in the trial court.The defense case was of total denial and no evidence in defense was tendered.

(3.) ALTOGETHER 9 witnesses were examined by the prosecution.