INDRESWAR DEORI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By judgment and order, dated 14.05.2009, passed, in Sessions Case No. 71(S-S) of 2007, by the learned Additional Sessions Judge, FTC, Sivsagar, the accused-appellant, Indreswar Deori, stands convicted under Section 302 IPC and sentenced to suffer imprisonment for life and pay fine of Rs.3,000/- and, in default of payment of fine, undergo imprisonment for a period of six months.

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

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