MD. NASER ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant herein has been convicted under Section 302 of the Indian Penal Code vide judgment dated 11.2.2010 passed by the learned Addl. Sessions Judge (FTC), Biswanath Chariali in Sessions Case No. 195 of 2006. After convicting the appellant for the offence of murder he has been sentenced to undergo imprisonment for life and to pay fine of Rs. 1,000/- with default stipulation of further Simple Imprisonment for three months. Being aggrieved with the conviction the accused has preferred this appeal from jail.

(2.) HEARD Mr. R. De, learned Amicus Curiae for the appellant and Mrs. B. Bhuyan, learned Addl. PP, Assam. Also gone through the impugned judgment and the evidence of both the parties tendered in the trial court.

(3.) THE FIR was lodged on the very next morning specifically naming the appellant, Naser Ali as the assailant. Besides this, PW 5 was named as eye witness of the incident.