NANDA KISHORE DAS @ KALU Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 11.10.2012 passed by the learned Sessions Judge, Gaolpara in Session Case No. 67/2010 convicting the accused, namely, Sri Nanda Kishore Das @ Kalu (herein after referred to as the 'accused') of offence u/s 302 IPC and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 2000/- (Rupees Two Thousand) i.d. R.I. for another 1 (one) month for the offence aforesaid.

(2.) Being aggrieved by and dissatisfied with the aforesaid judgment the accused/appellant has preferred this appeal from jail citing several infirmities in the judgment under challenge.

(3.) We have heard Ms. A. Das, learned Amicus Curiae for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., for the State.