PRAFULLA CH. KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Bijita Sarma, learned Legal Aid Counsel, representing the appellant. Also heard Ms. S. Jahan, learned Addl. P.P. for the State.

(2.) In terms of the provisions of Sec. 378 of CrPC, the appellant has filed this appeal from jail.

(3.) This appeal under Sec. 374(2) Cr.P.C. has been filed to assail the judgment dtd. 6/11/2017, passed by the learned Sessions Judge, Sivasagar in Sessions Case No. 169(S-S)/2016, thereby convicting Prafulla Chandra Kalita, the appellant for committing offence punishable under Sec. 302 IPC and sentencing him to undergo imprisonment for life and to pay a fine of Rs.1,000.00 with default stipulation. Facts of the case :