SIRAJUL HAQUE Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 25.03.2014, rendered by learned Addl. Sessions Judge No. 1, Guwahati, Kamrup (M) in Session Case No. 178K/2012 convicting appellant herein of offence U/s 302 IPC and sentencing him to imprisonment for life and to pay a fine of Rs. 1,000/- in default, SI for another 1 (one) month for the offence aforesaid.

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

(3.) We have heard Mr. D.Das, learned Sr. counsel assisted by Mr. D.Talukdar, Advocate. Also heard Ms. S. Jahan, learned Addl. P.P.Assam.