ANANDI RAVA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By the impugned judgment and order dated 20.12.2007, passed, in Sessions Case No. 150(DM) 2006, the learned Sessions Judge, Darrang, has convicted the accused-appellant, under Sections 302 IPC, and sentenced him to suffer imprisonment for life with fine of Rs. 5,000/- and, in default of payment of fine, to suffer rigorous imprisonment for three months. The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(2.) During the course of investigation, police visited the place of occurrence, held inquest over the dead body and, on completion of investigation, laid charge-sheet, under Section 302 IPC, against the accused.

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