BIJOY DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.H. Hazarika, Learned Amicus Curiae for the appellant. Also heard Ms S. Jahan. Learned Addl Public Prosecutor.

(2.) This appeal is directed against the judgment and order dated 28.6.2012 passed by the learned Addl Sessions Judge, (FTC), Tezpur, Sonitpur in Sessions Case No. 186/08, whereby and where under the learned Sessions Judge convicted the appellant under Section 302 IPC and sentenced him to suffer imprisonment for life and pay fine of Rs.3000/- in default suffer another period of 6 months.

(3.) Aggrieved by the said conviction and sentence the appellant from jail has come up with this appeal. There being none to represent the appellant, Mr TH Hazarika has been engaged to represent the appellant as Amicus Curiae.