RAFIQUE ALI @ BABU Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 16.07.2012, passed by the learned Sessions Judge in Sessions Case No. 92(SS)/2008 convicting the appellant, Rafique Ali @ Babu of offence u/s 302 IPC and sentencing him to undergo imprisonment for life with a fine of Rs. 50,000/- (Rupees fifty thousand) i.d. R I for another 6 (six) months for the offence aforesaid.

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

(3.) We have heard Mr. S. Borgohain, learned counsel for the appellant and also heard Mr. K.A. Mazumdar, learned Addl. PP, appearing for the State respondent.