GIAS UDDIN ALI @ GIYASUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 27.1.2010 passed by the Sessions Judge, Barpeta in Sessions Case No. 88/2007 convicting the accused/appellant Giasuddin (herein after referred to as 'the accused person') of offence under Section 302 IPC and sentencing him to imprisonment for life and a fine of Rs. 5,000/- in default, R.I. for another 3 months for the offence aforesaid. Being aggrieved by and dissatisfied with the aforesaid judgment, the accused has preferred this appeal citing several infirmities in the judgment under challenge.

(2.) The facts which emerge from the FIR dated 13.7.2006 are that on 13.7.2006 around 4.30. p.m. one Kifat Ali, the informant, came to know from one Atar Ali that Sahjahan Ali, son of the informant, was called by the accused person to his cloth store, situated at Madhuri Chowk (Pipli), Barpeta and then killed him by attacking him with a dagger.

(3.) Being so informed, he went to the place aforementioned and found his son lying dead at the place of occurrence. His bicycle as well as a bundle of cloths in the carrier of the bicycle was also found lying in front of the shop of the accused person.