JOYNAL ABEDIN Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 16.06.2010 passed by the learned Sessions Judge, Bongaigaon in Sessions Case No. 36 (A)/ 2005, convicting one Md. Joynal Abedin (herein after referred to as ('the accused person') of offence u/s 302 IPC and sentencing him to imprisonment for life and to pay a fine of Rs. 2000/-, in default imprisonment for further period of 1 year.

(2.) Being aggrieved by and dissatisfied with the aforesaid judgment, the accused/appellant had preferred this appeal citing several infirmities in the judgment under challenge.

(3.) Heard Mr. R. Ali, learned counsel for the appellant/petitioner. Also heard Mr. D. Das, learned PP appearing for the State of Assam.