AJIT KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant Criminal Jail Appeal under Sec. 374(2) Cr.P.C. has been preferred by the appellant/convict Ajit Kumar being aggrieved of the judgment and order dtd. 9/5/2017 passed by the learned Additional Sessions Judge, Dibrugarh in Sessions Case No.278/2013, whereby the appellant herein was convicted for the offence punishable under Sec. 302 IPC and was sentenced to imprisonment for life and in addition thereto, fine of Rs.5,000.00. In default of payment of fine, he was further awarded Simple Imprisonment (SI) for a period of 1(one) month.

(2.) Brief facts relevant and essential for disposal of the appeal are noted hereinbelow.

(3.) Be that as it may, the Seizure list (Exhibit-3) prepared by the officers of the Sivasagar Police Station indicates that some of the seized currency notes were bearing blood stains.