CHARAN MARDI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Ms. K Phukan, learned Amicus Curiae, appearing for the appellant. Also heard Mr. BJ Dutta, learned Additional Public Prosecutor, Assam for the respondent State.

(2.) THIS appeal is directed against the judgment and order dated 01.10.2010 passed by the learned Sessions Judge, Kokrajhar in Session Case No.88/2009, whereby and whereunder the accused appellant was convicted under Section 302 IPC and sentenced to undergo imprisonment for life and also to pay fine of Rs.5000/ -, in default, to suffer rigorous imprisonment for 6(six) months more.

(3.) THE offence being exclusively triable by the Court of Sessions, the same was committed to the Court of Sessions for trial. The learned trial court on the basis of the materials available on record framed charge under Section 302 IPC.