MOINA BARMAN @ MANAB Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 16 -07 -2008, passed, in Sessions Case No. 1 of 2006, by the learned Additional Sessions Judge (FTC), Biswanath Chariali, convicting the accused -appellant, Moina Barman @ Manab, under Section 302, IPC and sentencing him to undergo imprisonment for life and pay a fine of Rs. 1,000/ - and, in default of payment of fine, suffer simple imprisonment for a period of 60 days. The case of the prosecution, as unfurled at the trial, may, in brief, be described as under:

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

(3.) HAVING , however, found the accused guilty of the offence charged with, learned trial Court convicted him accordingly and passed sentence against him as mentioned above. Aggrieved by his conviction and the sentence passed against him, the accused, as a convicted person, has preferred this appeal.