SEUNI BONIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Ms. B. Acharya, learned counsel for the appellant and Mr. F.H. Laskar, the learned P.P.

(2.) THIS appeal is directed against the judgment and order dated 4.7.1998 passed by the Addl. Sessions Judge, Jorhat in Sessions Case No. 57(J -J)/96 (GR Case No. 339/96) convicting the accused appellant Juman Bania Under Section 302 IPC and sentencing to Rigorous Imprisonment for life and also to pay a fine of Rs. 5000/ - in default further R.I. for three months.

(3.) THE accused was tried for the offence Under Section 302 IPC and during trial, the prosecution examined as many as ten PWs. On conclusion of the trial, the learned Addl. Sessions Judge convicted and sentenced the accused appellant as stated above.