MANOJ DAS Vs. STATE OF ASSAM.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 21-01-2003, passed, in Sessions Case No. 208(K) of 2001, by the learned Sessions Judge (FTC No.1), Kamrup, Guwahati, convicting the accused-appellant, under Sections 447, 427 and 302 IPC, and sentencing him, for his conviction under Section 302 IPC, to undergo imprisonment for life and pay a fine of Rs.10,000/- and, in default of payment of fine, suffer simple imprisonment for a period of six months and also to undergo, for his conviction under Section 447 IPC, simple imprisonment for one year, and, further, undergo, for his conviction under Section 427 IPC, simple imprisonment for a period of one year, all the sentences having been directed to run concurrently.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) IN support of their case, prosecution examined altogether 14 (fourteen) witnesses. The accused was, then, examined under Section 313 Cr.P.C. and, in his examination aforementioned, he denied that he had committed the offences, which were alleged to have been committed by him, the case of the defence being that of denial. No evidence was adduced by the defence.