MAHADEV MAHATO Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 14.08.2012, passed by learned Sessions Judge, Udalguri in Session Case No. 82 (D-U)/2012 convicting one Mahadev Mahato of offence u/s 302 IPC and sentencing him to imprisonment for life and to pay fine of Rs. 1,00,000/- (Rupees One lakh), in default, to suffer S.I. for another 2 (two) years for the offence aforesaid.

(2.) Being aggrieved by and dis-satisfied with the judgment aforesaid, the appellant, Mahadev Mahato (hereinafter referred to as the accused person), preferred this appeal from jail citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. PN Choudhury, learned Amicus Curiae assisted by Ms. A. Begum for the appellant and Ms. S. Jahan, learned Addl. P.P. appearing for the State.