SANJIB MURAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) 1. This criminal appeal (Jail) has been registered on the basis of an appeal petition filed by the appellant , namely, Sanjib Murah @ Lodha through the Superintendent, District Jail, Tinsukia, where he has been presently lodged, impugning the judgment dtd. 8/3/2019 passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 128(T)/2016 whereby the present appellant was convicted under Sec. 302 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.25,000.00 (Rupees Twenty Five Thousand) and in default of payment of fine to undergo further imprisonment for six months.

(2.) The facts relevant for consideration of this jail appeal, in brief, are as follows:-

(3.) We have already heard Mr. K. Goswami, learned Amicus Curiae for the appellant as well as Ms. S. Jahan, learned Additional Public Prosecutor for the State of Assam. We have also gone through the written argument submitted by Ms. A. Neog, learned counsel who had assisted the learned Amicus Curiae as well as by the Additional Public Prosecutor, Assam.