RISHIRAM SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Baruah, the learned counsel for the appellant. Also heard Ms. B. Bhuyan, the learned Additional Public Prosecutor and Senior Advocate assisted by the learned counsel Ms. R. Das, representing the State of Assam.

(2.) This Jail Appeal has been registered upon receiving the petition of appeal from the appellant, Rishiram Sarmah, who is currently serving his sentence as per the impugned judgment in the District Jail, Udalguri.

(3.) The appellant has impugned the judgment dtd. 19/2/2021, passed by the Court of learned Sessions Judge, Udalguri in the Sessions Case No. 40(U)/2016, whereby the appellant was convicted under Sec. 302/201 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life and a fine of Rs.5000.00 (Rupees Five Thousand) and in default of payment of fine to undergo further imprisonment of 6 months under Sec. 302 of the Indian Penal Code. The Appellant was also sentenced to undergo rigorous imprisonment for 7 years and a fine of Rs.5000.00 (Rupees Five Thousand) only and in default of payment of fine to undergo further imprisonment for 4(four) months under Sec. 201 of the Indian Penal Code.