CHARA MURA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 24.12.2009, passed, in Sessions Case No. 49(M)/2009, by the learned Sessions Judge, Tinsukia, convicting the accused appellant, Chara Mura, under Section 302 IPC and sentencing him to suffer imprisonment for life with payment of fine of Rs. 5000/- and, in default of payment of fine, suffer imprisonment for a period of 6(six) months. 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 section 302 IPC was framed against the accused, he pleaded not guilty thereto.

(3.) In support of their case, prosecution examined altogether 7(seven) witnesses. The accused was, then, examined under Section 313(1)(b) Cr.P.C. and, in his examination aforementioned, the accused denied that he had committed the offence, which was alleged to have been committed by him, the case of the defence being that of denial. No evidence was adduced by the defence.