MANGAL MURMU Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order dated 27.08.2008 passed in Sessions Case No. 31/2007 by the learned Additional District & Sessions Judge, (FTC) Kokrajhar whereby the accused appellant herein was convicted under Section 304 Part II IPC and sentenced to undergo Rigorous Imprisonment (RI for short) for 10 (ten) years, also to pay fine of Rs. 5,000/- (Rupees five thousand) only in default, further RI for 6 (six) months.

(2.) Challenging the aforesaid Judgment and Order of conviction, the instant appeal has been filed by the appellant from jail.

(3.) During the course of argument, learned Amicus Curiae brought to the notice of the Court that on the date of occurrence, the age of the accused appellant was less than 18 years and, therefore, on the date of occurrence, he was a juvenile in conflict with law.