RATAN ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 10.01.2008, passed, in Sessions Case No. 59/2007, by the learned Sessions Judge, Karimganj, convicting the accused -appellant, Ratan Roy, under Section 302, IPC and sentencing him to undergo imprisonment for life and pay fine of Rs. 5,000/ - and, in default of payment of fine, suffer simple imprisonment for a period of 6 (six) months. The case of the prosecution may, in brief, be described thus:

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

(3.) HAVING , however, come to the conclusion that the accused was guilty of the offence, which he stood charged with, the learned trial Court convicted him accordingly and passed sentence against him as mentioned above. Aggrieved by his conviction and the sentence, which has been passed against him, the accused, as a convicted person, has preferred this appeal.