STATE OF ASSAM Vs. KAMEN SAWAR ALIAS MANGRA

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 26.7.2005 passed by the learned Additional District & Sessions Judge, (Ad hoc), Lakhimpur in Sessions Case No. 86 (NL)/2004, whereby the accused appellant has been convicted and sentenced.

(2.) We have heard Mr. P. Bora, learned Public Prosecutor, for the State of Assam and Mr. M. Nath, learned Amicus Curiae for the appellant Kamen Sawra @ Mangra in Criminal Appeal No. 87 (J)/2005.

(3.) In Sessions Case No. 86 (NL)/2004 the accused appellant Kamen Sawra @ Mangra was tried and convicted by the Additional District and Sessions Judge, (Ad hoc) Lakhimpur for the offence under Section 376 IPC and also under Section 302 IPC. The trial court imposed the sentence of imprisonment for life for the offence under Section 376 (2) (f) of the IPC along with a fine of Rs. 1000/ in default further imprisonment for six months. The accused was also convicted for the offence under Section 302 IPC and he was sentenced to death.