MAHESH KANDHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Ms. B Das, learned Amicus Curiae appearing for the appellant and Mr. D Das, learned Additional Public Prosecutor, Assam appearing for the State.

(2.) THIS appeal is directed against the judgment and order dated 07.07.2009 passed by the Additional Sessions Judge (FTC), Sonitpur, Tezpur in Sessions Case No.184(S)/2006 whereby and whereunder the accused appellant herein was convicted under Section 326/302 IPC and sentenced to undergo rigorous imprisonment (RI for short) for 5 years and to pay a fine of Rs.2000/ - in default of payment of fine, to undergo further RI for 6(six) months under Section 326 IPC and RI for life and to pay a fine of Rs.5000/ - in default of payment of fine, RI for 1(one) year under Section 302, IPC.

(3.) AFTER receipt of the FIR so lodged, a case was registered as Missamari Police Station Case No.35/2005 under Sections 326/302 IPC.