CHUTU GORH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 18.08.2012, rendered by the learned Sessions Judge, Tinsukia in Sessions Case No.17(T) of 2011 convicting appellant herein, namely, Sri Chutu Gorh @ Sunil 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, S.I. for another period of 6(six) months for the aforesaid offence.

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

(3.) We have heard Ms. B.Gogoi, learned Amicus Curiae appearing for the appellant. Also heard Mr. K.A.Mazumder, learned Addl. Public Prosecutor, Assam, appearing for the State respondent.