STATE OF ASSAM Vs. RISHAB DAS

JUDGEMENT

(1.) The Death Sentence Ref. No. 2/2025 and Crl. A.(J) No.185/2025 have been heard together and are being disposed of by this common Judgment and Order.

(2.) We have heard Mr K. Agrawal, learned Senior Adv./Amicus Curiae assisted by Ms. P. Neog, learned counsel, in Death Sentence Ref. No. 2/2025, Mr. Azad Ahmed, learned amicus curiae for the appellant in Crl. A. (J.) 185/2025 and for the respondent in Death Sentence Ref. No. 2/2025, Mr. K. Gogoi, learned Additional Public Prosecutor, Assam.

(3.) By the impugned judgment dtd. 15/10/2025 and order of sentence dtd. 22/10/2025 passed by the learned Sessions Judge, Barpeta in Sessions Case No. 14/2024, the accused/appellant was convicted under Sec. 302 IPC and treating such a criminal act under the category of "rarest of the rare case", sentenced him to death and also to pay fine of Rs.5,000.00.