RAJAB ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The judgment and order, dated 21.11.2009, passed, by learned Sessions Judge, Mor -igaon, in Sessions Case No. 120/2006, convicting the accused -appellant, under Section 302 IPC, and sentencing him to undergo rigorous imprisonment for life with a fine of Rs. 1,000/ (One thousand) and, in default, rigorous imprisonment for a further period of 3 (three) months, stand challenged in this appeal.

(2.) The prosecution's case, as unfolded at the trial, may, in brief, be described as under:

(3.) At the trial, when a charge, under Section 302 IPC, was framed against the accused, he pleaded not guilty thereto.