RAJESH SAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 15 -12 -1997, passed by the Sessions Judge, Dhemaji, in Sessions Case No. 53(JN)/1996, under Sections 307 IPC, convicting the accused -appellant under Section 307 IPC and sentencing him to undergo rigorous imprisonment for 10 years and pay fine of Rs. 3,000 and, in default of payment of fine, suffer rigorous imprisonment for a period of two years with further direction that the amount of the fine, if and when realized, shall be paid to the victim as compensation.

(2.) I have heard Mr. K.R. Surana, learned Counsel for the accused - appellant, and Mr. V.S. Sinha, learned Additional Public Prosecutor, Assam.

(3.) TO the charge framed under Section 307 IPC, at the trial, the accused - appellant pleaded not guilty.