BIRCHA KURMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By judgment and order, dated 05.06.2009, passed, in Sessions Case No. 178(M) of 2008, by the learned Additional Sessions Judge No.2, FTC, Tinsukia, the accused-appellant, Bircha Kurmi, stands convicted under Section 302 IPC and sentenced to suffer imprisonment for life and pay fine of Rs.5,000/- and, in default of payment of fine, suffer rigorous imprisonment for a period of three months.

(2.) The case of the prosecution may, in brief, be described as under:

(3.) At the trial, when a charge, under Section 302, was framed against the accused, he pleaded not guilty thereto.