LAL BAHADUR THAPA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal, from jail, is directed against the judgment and order, dated 25.06.2012, passed by the learned Additional Sessions Judge (FTC), Nagaon, in Sessions Case No. 179(N)/2010, whereby the learned Sessions Judge convicted the appellant under Section 302 of the Indian Penal Code (for short, IPC) and sentenced him to suffer imprisonment for life and pay fine of Rs. 2,000/-, in default, suffer rigorous imprisonment for another period of 6 (six) months. Aggrieved by the said conviction and sentence, the convicted person, as appellant, has come up with this appeal from jail. As there was none to represent the appellant, Mr. K. Goswami, learned Counsel, has been appointed as the Amicus Curiae to represent the appellant.

(2.) We have heard Mr. K. Goswami, learned Amicus Curiae and Mr. D. Das, learned Additional Public Prosecutor, Assam.

(3.) The prosecution case, in brief, may, be stated as follows:-