BABULAL BAIROWA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By judgment and order, dated 11.6.2009, passed, in Sessions Case No. 276/2001, by the learned Additional Sessions Judge (FTC), Kamrup, Guwahati, the accused-appellant, Babulal Bairowa, stands convicted under Section 302 IPC and sentenced to undergo imprisonment for life with fine of Rs. 2000/- and, in default of payment of fine, suffer rigorous imprisonment for six months. We have heard Mr. S. Chamaria, learned counsel for the appellant, and Mr. K.A. Mazumdar, learned Addl. Public Prosecutor, Assam.

(2.) The case of the prosecution may, in brief, be described thus:

(3.) On completion of investigation, police submitted the charge-sheet, under Sections 302, 324, 307 and 382 IPC read with Section 27(2) of the Arms Act.