GOLAP KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the B.B. Gogoi, learned Amicus Curiae. Also heard Mr. K. Munir, learned Public Prosecutor, Assam.

(2.) This appeal from jail is directed against the judgment dated 14.12.2001 passed by the Additional Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 105/2000 whereby the accused was sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 1,000.00 in default further R.I. for six months for committing offence under section 302, I.P.C.

(3.) The facts giving rise to the present appeal may briefly be stated as under :