SAHANUR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 18.03.2014 rendered by learned Addl. Sessions Judge (FTC), Barpeta in Session Case No. 112/2012 convicting Sri Sahanur Ali, appellant herein of offences u/s 302/201 Penal Code and sentencing him to undergo imprisonment for life and to pay fine of Rs. 20,000.00 (Rupees Twenty Thousand), in default, to undergo SI for another 1 (one) year for offence u/s 302 Penal Code and also sentencing him to undergo RI for 3 (three) years and to pay a fine of Rs. 5,000.00 (Rupees Five Thousand), in default, SI for another 6 (six) months for the offence u/s 201 Penal Code. Both the sentences will run concurrently.

(2.) Being aggrieved by and dis-satisfied with the judgment aforesaid, the appellant, Sri Sahanur Ali (hereinafter referred to as the 'accused person') preferred this appeal from jail citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. I.H. Saikia, learned Amicus Curiae appearing for the appellant and Ms. S. Jahan, learned Addl. P.P. appearing for the State.