LAWS(GAU)-2015-6-144

KANAK GOGOI Vs. STATE OF ASSAM

Decided On June 11, 2015
KANAK GOGOI Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 22.05.2012 passed by the learned Addl. Sessions Judge, FTC, Dibrugarh in Session Case No. 10/2011 convicting the accused, namely, Sri Kanak Gogoi 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. to undergo imprisonment for 1 (one) month for the offence aforesaid.

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

(3.) We have heard Ms. U. Das, learned Amicus Curiae for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.