MUN BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Meghali Barman, learned Legal Aid Counsel for the appellant, and also heard Mr. D. Das, learned Addl. P.P. for the respondent.

(2.) In this appeal, under Sec. 374(2) Cr.P.C. read with Sec. , the appellant - Mun Barman @ Kale, has put to challenge the judgment and order, dtd. 14/3/2018, passed by the learned Sessions Judge, Bongaigaon, in Sessions Case No. 69 (BNG)/2017, under Sec. 302 IPC. It is to be noted here that vide impugned judgment and order, the learned court below has convicted the appellant under Sec. 304-I IPC and sentenced him to suffer rigorous imprisonment for 10 years and also to pay a fine of Rs.5,000.00, with default stipulation.

(3.) The factual background, leading to filing of the present appeal, under Sec. 374[2] of the Cr.P.C. is briefly stated as under:-