RIAZUL AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) is appeal is directed against the judgment dated 11.08.2011 rendered by learned Sessions Judge, Hailakandi in Session Case No. 5/2007 convicting one Riazul Ahmed of offence u/s 302 IPC and sentencing him to undergo imprisonment for life and also to pay fine of Rs. 5,000/- (Rupees Five Thousand), in default, SI for another 6 (six) months for the offence aforesaid.

(2.) Being aggrieved by and dis-satisfied with the judgment aforesaid, the appellant, Mr. Riazul Ahmed (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. I.H. Saikia, learned Amicus Curiae appearing for the appellant and Ms. S. Jahan, learned Addl. P.P. appearing for the State.