SHABILAL CHETRY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Das, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Additional Public Prosecutor appearing for the State of Assam.

(2.) This criminal appeal has been registered on filing of a memo of appeal under Sec. 374 (2) of the Code of Criminal Procedure, 1973, by the appellant Sri Shabilal Chetry, who is presently serving out his sentence in Jail.

(3.) In this appeal, the appellant has impugned the judgment and order dtd. 22/10/2019 passed by the Court of learned Sessions Judge, Diphu, Karbi-Anglong in the Sessions Case No. 56/1991, whereby, the appellant was convicted under Sec. 302 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.2000.00 and in default of payment of fine to undergo further simple imprisonment for 2(two) months.