SISU RAM DAS Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30.09.2011, passed by learned Sessions Judge, Morigaon in Session Case No. 12 of 2010 convicting appellant Sri Sisu Ram Das (hereinafter referred to as accused person) of offence u/s 302 Penal Code and sentencing him to imprisonment for life and to pay fine of Rs. 3,000.00 (Rupees Three Thousand), in default, to suffer R.I. for another 6 (six) months for the offence aforesaid.

(2.) Being aggrieved by and dis-satisfied with the judgment aforesaid, the appellant/accused person preferred this appeal from jail alleging several infirmities in the judgment under challenge.

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