SILLY LAKRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 22.08.2012, passed by learned Sessions Judge, Udalguri in Session Case No. 5 (D -U)/2011 convicting one Silly Lakra of offence u/s. 302 IPC and sentencing him to imprisonment for life and to pay a fine of Rs. 1,00,000/ - (Rupees One lakh), in default, to suffer S.I. for another 2 (two) years for the offence aforesaid. Being aggrieved by and dissatisfied with the judgment aforesaid, the appellant, Silly Lakra (hereinafter referred to as the accused person), preferred this appeal from jail citing several infirmities in the judgment under challenge.

(2.) WE have heard Mr. S. Chauhan, learned counsel appearing for the appellant and Ms. S. Jahan, learned Addl. P.P. appearing for the State.

(3.) BEING so ordered, Sri Das visited the place of occurrence (in short PO), conducted inquest on the dead body, sent the same to hospital for post mortem examination, examined the witnesses, well acquainted with the facts and circumstances of the case. In the meantime, the accused surrendered before the police and therefore, he was taken into custody. Thereafter, IO did other things needful and on conclusion of investigation, he submitted charge -sheet u/s. 302 IPC against the accused person and forwarded him to the court to face trial.