SIBU SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.S.S. Rahman, learned counsel for the appellant and also heard Ms. B. Bhuyan, learned Additional Public Prosecutor appearing for the State of Assam.

(2.) This Appeal has been preferred by the appellant, Sri Sibu Sarkar under Sec. 374(2) of the Code of Criminal Procedure, 1973 impugning the Judgment and Order dtd. 28/7/2022 passed in Sessions Case No. 61/2017 by the Court of learned Sessions Judge, Udalguri, whereby the present appellant has been convicted under Sec. 302 of the Indian Penal Code and has been sentenced to undergo life imprisonment and to pay a fine of Rs.10,000.00(Rupees Ten Thousand only) and in default of payment of fine to undergo simple imprisonment for another 6(six) months.

(3.) The facts relevant for consideration of the instant appeal, in brief, are as follows:-