SHEKHAR BAREK Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 29.03.2010, passed, in Sessions Case No.133/2005, by the learned Sessions Judge, Kokrajhar, convicting the accused-appellant under Section 302 IPC and sentencing him to suffer imprisonment for life and pay fine of rupees five thousand and, in default of payment of fine, suffer rigorous imprisonment for a period of six months.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) IN support of their case, prosecution examined altogether 11 witnesses. The accused-appellant was, then, examined under Section 313 Cr.PC and, in his examination aforementioned, the accused-appellant denied that he had committed the offence, which was alleged to have been committed by him, the case of the defence being that of denial. No evidence was adduced by the defence.