ALIMUDDIN BARBHUIYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) BOTH the appeals are being disposed of by this common judgment since the appeals have been filed by the same convict and against the same judgment.

(2.) THE Criminal Appeal No. 32 (J) of 2010 has been filed from the jail and Criminal Appeal No. 127 of 2010 was subsequently filed by the convict, engaging his personal counsel.

(3.) THE appeals are directed against the judgment dated 11.2.2010 passed by the learned Sessions Judge, Cachar, Silchar in Sessions Case No. 16 of 2007. By the impugned judgment the appellant has been convicted under Section 302 of the Indian Penal Code and he has been sentenced to undergo imprisonment for life and also to pay fine of Rs.