ABDUL RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AI Uddin, learned Amicus Curiae, appearing for the appellant and Mr. D. Das, learned Addl. Public Prosecutor, Assam, appearing for the State respondent. This appeal is directed against the judgment and order, dated 27.06.2012, passed by the learned Addl. Sessions Judge (FTC) No. 2, Tinsukia, in Sessions Case No. 12(M)/2010 (G.R. Case No. 290/2009), under Section 302 IPC, whereby the learned Addl. Sessions Judge convicted the appellant under Section 302 IPC and sentences him to suffer imprisonment for life and pay fine of Rs. 5,000/- in default to undergo rigorous imprisonment for another period of 6 (six) months.

(2.) Aggrieved by the said judgment and order, the convicted person, as appellant, has come up with this appeal.

(3.) The prosecution case, in brief, as may be necessary, for disposal of this appeal are as follows: