BABLU SUTRADHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY the impugned judgment and order, dated 11.08.2004, the learned Sessions Judge, Karimganj, has, in Sessions Case No. 2 of 2004, convicted the accused -appellant under Section 302 IPC and sentenced him to suffer imprisonment for life and pay a fine of Rs. 1,000 and, in default of payment of fine, to suffer simple imprisonment for six months.

(2.) THE prosecution case, as was unfolded at the trial, may, in brief, be stated as follows:

(3.) WE have heard Mr. S.K. Medhi, learned Counsel, as amicus curiae, and Mr. D. Das, learned Addl. Public Prosecutor, Assam.