(1.) This appeal is directed against the judgment and order, dated 02.06.2010, passed, in Sessions Case No. 54 of 2008, by the learned Additional Sessions Judge (FTC), Biswanath Chariali, convicting the accused-appellant under Section 302 IPC and sentencing him to suffer imprisonment for life and pay fine of Rs. 1,000/- and, in default of payment of fine, further rigorous imprisonment for sixty days. The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:
(2.) At the trial, when a charge, under Sections 302 IPC, was framed, the accused pleaded not guilty thereto.
(3.) In support of their case, prosecution examined altogether 14 (fourteen) witnesses. The accused-appellant was, then, examined under Section 313 Cr.P.C. and, in his examination aforementioned, the accused-appellant denied that he had committed the offence, alleged to have been committed by him, his case being that of denial and of his being forced by the Investigating Officer, by resorting to beating and torturing, to make judicial confession. The defence also adduced evidence by examining two witnesses. Even the learned trial Court examined two witnesses by taking recourse to Section 311 Cr.P.C.