MD IDRISH ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H R A Choudhury, learned Senior counsel, assisted by Mr. I A Hazarika, learned counsel for the accused appellant. Also heard Mr. Makhan Phukan, learned Additional Public Prosecutor, Assam for the State.

(2.) Being aggrieved with the judgment of conviction and sentence dtd. 25/3/2015, passed by the learned Sessions Judge, Nagaon in Sessions (T-1. Case No. 137(N)/2013, by which he has been convicted under Sec. 302 IPC and sentenced to undergo Rigorous Imprisonment for life and to pay a fine of Rs.10,000.00 and in default of payment of fine, further term of Simple Imprisonment for 1 (one. year, the convicted accused, namely, Md. Idrish Ali @ Ilias Ahmed has preferred this appeal.

(3.) According to the appellant, there was no eye witness to the incident and the learned Trial Court failed to prove the guilt of the appellant beyond all reasonable doubt so as to convict him under Sec. 302 IPC.