RATUL NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Debarshi Kumar Bhattacharya, learned Amicus Curiae for the accused appellant and Mr. Hrishikesh Sharma, learned Additional Public Prosecutor, appearing for the State.

(2.) This criminal appeal is against the judgment and order of conviction and sentence dtd. 14/12/2015 passed by learned Additional Sessions Judge, Nagaon, in Sessions (T-1) Case No. 552(N)/2013, arising out of Raha Police Station Case No. 194/2013, corresponding to G.R. Case No. 3222/2013, filed by the accused appellant Ratul Nath from jail whereby he has been convicted under Sec. 302 IPC and sentenced to undergo rigorous imprisonment for life with fine of Rs.10,000.00, in default of payment of fine to undergo a further term of simple imprisonment for 1 year.

(3.) The appellant is presently in jail in terms of the said impugned judgment and order of conviction and sentence dtd. 14/12/2015.