RAM CHANDRA NANDALAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 04.02.2008, passed, in Sessions Case No. 67(T) of 2006, by the learned Addl. Sessions Judge No. 2 (FTC), Tinsukia, convicting the accused-appellant, Ram Chandra Nandalal, under Section 302 IPC and sentencing him to suffer imprisonment for life and pay fine of Rs. 2,000/- and, in default of payment of fine, suffer rigorous imprisonment for a period of 6 (six) months. The case of the prosecution, as unfolded at the trial, may, in brief, be described thus:

(2.) At the trial, when a charge, under Section 302 IPC, was framed, the accused, Ram Chandra Nandalal, pleaded not guilty thereto.

(3.) In support of their case, prosecution examined altogether 7 (seven) witnesses. The accused was, then, examined under Section 313 Cr.P.C. and, in his examination aforementioned, he 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.