NITUL HAZARIKA @ NIGUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 03.03.2009, passed, in Sessions Case No. 23 (NL) of 2008, by the learned Sessions Judge, Lakhimpur, convicting the accused-appellant, Nitul Hazarika @ Nigun, under Sec. 302 Penal Code and sentencing him to suffer imprisonment for life and pay fine of rupees three thousand and, in default of payment of fine, undergo 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.) Thereafter, the present accused-appellant, Nitul Hazarika @ Nigun, was apprehended and brought, for trial, before the learned Court below. At the trial, so held against the present accused-appellant, when charges, under Sections 341 and 302 read with Sec. 34 IPC, were framed against accused Nitul Hazarika @ Nigun, he pleaded not guilty thereto.