NEOL BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 01.06.2012, passed by the learned Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 119/2006, convicting one Sri Neol Boro, appellant, herein, of offence under Section 302 IPC and sentencing him to suffer imprisonment for life and also to pay a fine of Rs. 10,000/- (Rupees Ten Thousand), in default, Rigorous Imprisonment for another 6 (six) months for the offence aforesaid.

(2.) Being aggrieved by and dissatisfied with the aforesaid judgment, Sri Neol Boro, the appellant (herein after referred to as the 'accused person') preferred this appeal from jail citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. R.K. Adhikary, learned Amicus Curiae appearing for the appellant and Ms. S. Jahan, learned Additional Public Prosecutor appearing for the State.