(1.) Heard Ms. Debashree Saikia, learned Amicus Curiae for the appellant. Also heard Ms. Barnali Bhuyan, learned Additional Public Prosecutor, Assam for the Respondent No.1. None has appeared for the Respondent No.2.
(2.) This Jail Appeal has been preferred by the appellant Shri Janglu Majowar, through Superintendent, District Jail Sivasagar, against the judgment dtd. 19/12/2018, passed by the learned Sessions Judge, Sivasagar in Sessions Case No. 208 (S-N) of 2016 (arising out of GR Case No. 560/2015), whereby the present appellant has been convicted under Sec. 302 of the Indian Penal Code and sentenced to undergo rigorous imprisonment of life and to pay a fine of Rs.5,000.00, in default of payment of fine to undergo simple imprisonment of another period of two months.
(3.) The facts relevant for adjudication of this Criminal Appeal (Jail), in brief, are as follows: