(1.) This appeal is directed against the judgment and order dated 17.09.2012 passed by the learned Sessions Judge, Lakhimpur (North Lakhimpur) in Session Case No. 57(NL)/2011 convicting the accused, namely, Sri Suresh Baghowar (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 another 6 months for the offence aforesaid.
(2.) Being aggrieved by and dissatisfied with the aforesaid judgment, the accused appellant has preferred this appeal from jail citing several infirmities in the judgment under challenge.
(3.) We have heard Mr. L. R. Mazumdar, learned Amicus Curiae appearing for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.