SOMA MUNDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 23.11.2011 passed by the learned Addl. Sessions Judge, FTC No. 2, at Tinsukia in Sessions Case No. 129(M)/2007 convicting the accused, namely, Sri Soma Munda (herein after referred to as the 'accused person') of offence u/s 302 IPC and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 5000/- i.d. R.I. for another 6 (six) months for the offence aforesaid.

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

(3.) Mr. B. K. Singh, learned Amicus Curiae for the appellant is not before the court today. We therefore, appoint Ms. A. Begum as Amicus Curiae to represent the appellant in this appeal. We have heard Ms. A. Begum, learned Amicus Curiae for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.