ACHYUT SAHARIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 31.05.2011 passed by the learned Addl. Sessions Judge, Mangaldoi in Session Case No. 204(DN)/2007 convicting the accused, namely, Achyut Saharia (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. 5,000/- i.d. R.I for 3 (three) months for the offence aforesaid.

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

(3.) We have heard Ms. B. Das, learned Amicus Curiae for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.