SHRI NIDHU SUKLABAIDYA Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) (CAV) - This appeal is directed against the judgment and order dated 11.04.2012, passed by the learned Sessions Judge, Karimganj in Sessions Case No. 38/2008 convicting the appellant, namely, Sri Nidhu Sukla Baidya of offence u/s 302 Penal Code and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 2000.00 (Rupees Two Thousand) i.d. R.I. for 2 (two) months for offence u/s 302/201 Penal Code and R.I. for 6 (six) months and a fine of Rs. 500.00 (Rupees Five Hundred) i.d., R.I. for another 1 (one) month for the offence aforesaid.

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

(3.) We have heard Mr. I.A. Hazarika, learned Amicus Curiae for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.