ASMOT ALI (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Alam, learned counsel for the appellant and Mr. KA Mazumdar, learned Additional Public Prosecutor, Assam.

(2.) This appeal is directed against the judgment and order, dated 11.07.2013, passed by the learned Sessions Judge, Dhubri in Sessions Case No.37/2007. By the impugned judgment and order, the learned Sessions Judge, convicted the appellant under Sections 147/148/149/302 IPC and sentenced him to suffer simple imprisonment for 15 days and pay fine of Rs. 500/- for his conviction under Sections 147 read with Section 149 IPC and pay fine of Rs. 1000/-, in default, to suffer simple imprisonment for 1(one) month for conviction under Section 148 read with Section 149 IPC. The learned Sessions Judge also sentenced the appellant to suffer imprisonment for life and pay fine of Rs. 5000/-, in default, suffer simple imprisonment for another period of 3(three) months for his conviction under Section 302 IPC.

(3.) The Sessions Judge exercising power under Section 357 A Cr.P.C., directed payment of adequate compensation to the members of the family of the victim.