MONMOHAN MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 25.09.2013, rendered by learned Sessions Judge, Morigaon in Sessions Case No. 46/2011 convicting one Sri Monmahan Mandal, appellant herein, of offence u/s 302 IPC and sentencing him to imprisonment for life and to pay fine of Rs. 10,000/-, in default, RI for another period of one month.

(2.) Being aggrieved by and dis-satisfied with the judgment aforesaid, the appellant herein has preferred this appeal citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. A. Alam, learned counsel for the appellant and Mr. K. Mazumdar, learned Addl. P.P. appearing for the State.