SUREN TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 01.10.2011, rendered by learned Sessions Judge, Sivasagar in Sessions Case No. 1 (S-S)/2008 convicting one Suren Tanti, appellant herein, of offence u/s 302 IPC and sentencing him to imprisonment for life and also to pay a fine of Rs. 5,000/-, in default, RI for another 6 (six) months for the offence aforesaid and was sentenced to suffer SI for 6 (six) months for offence u/s 323 IPC.

(2.) Being aggrieved by and dissatisfied with the judgment aforesaid, the appellant Suren Tanti (hereinafter referred to as the accused person) has preferred this appeal citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. I.H. Saikia, learned Amicus Curiae for the appellant and Ms. S. Jahan, learned Addl. P.P. appearing for the State.