SANJOY BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.K. Bharali, learned Amicus Curiae, appearing for the appellant. Also Heard Mr. K.A. Mazumdar learned Addl. Public Prosecutor, Assam, appearing for the State respondent. Perused the records.

(2.) This appeal is directed against the judgment and order, dated 08.03.2011, passed by the learned Addl. Sessions Judge (FTC), Sivasagar in Sessions Case No. 145 (S -S)/2009 (G.R. Case No. 537/2009, corresponding to Nazira P.S. Case No. 50/2009), under Sections 302/ 201 of the Indian Penal Code, 1860 (for short IPC).

(3.) By the impugned judgment and order, the learned Addl. Sessions Judge (FTC), Sivasagar convicted the accused -appellant for the offence under Section 302 IPC and sentenced him to suffer imprisonment for life and pay fine of Rs. 5,000/ - in default, suffer simple imprisonment for another period of 6 (six) months. The appellant has also been convicted under Section 201 IPC and sentenced him to suffer rigorous imprisonment for 5 (five) years and pay fine of Rs. 2,000/ - in default suffer S.I for another period of 2 (two) months.