MANOJ DEBNATH Vs. STATE OF ASSAM AND ANOTHER

JUDGEMENT

(1.) Heard Ms. D. Borgohain, learned amicus curiae, appearing for the appellant. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam.

(2.) This appeal from jail is preferred by the appellant against the judgement and order dated 05.06.2015, passed by the learned Sessions Judge, Udalguri, in Sessions Case No. 132(U)/14, whereby the appellant was convicted under Section 302 IPC and sentenced to suffer rigorous imprisonment for life and also to pay fine of Rs. 1,000/-, in default, to suffer rigorous imprisonment for one month.

(3.) The allegation against the appellant is that of patricide.