MD ZAMAL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 03.08.2011, passed by the learned Sessions Judge, Sivasagar in Sessions Case No. 208 (SC)/2009 convicting the appellant, namely, Md. Zamal Ali (herein after referred to as accused person) of offence u/s 302 IPC and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 2000/- (Rupees Two Thousand) i.d. S.I. for another 2 (two) months for the offence aforesaid.

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

(3.) We have heard Mr.P. J. Saikia, learned counsel for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.