BIDYA TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 7.7.2010 passed by the Sessions Judge ,Jorhat in Sessions Case No. 53(JJ) of 2007, convicting the appellant of offence u/s 302 IPC and sentencing to Imprisonment for Life and to pay fine of Rs.5000/ -(Five Thousand) in default rigorous imprisonment for another two months for the offence aforesaid.

(2.) BEING aggrieved by the aforesaid judgment the appellant has preferred this jail appeal citing several infirmities in this judgment under challenge.

(3.) AN FIR to that effect on being lodged by the one Badal Ojha, with Officer -in -charge, Mariani PS, he registered a Case vide Mariani PS Case No.133 of 2005 u/s 302 IPC and ordered investigation. During the course of investigation, the I.O. visited the place of occurrence, seized the weapon of assault allegedly used in committing the offence aforesaid, arrested the accused person, had his confessional statement recorded by the Magistrate in accordance with 164 Cr.P.C. and on completion of investigation, I.O. submitted charge sheet u/s 302 IPC against the accused person and sent the accused to the Court to stand his trial.