SIBESWAR MASLAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K. Talukdar, learned Amicus Curiae appearing for the appellant and Ms. A. Begum, learned Addl. Public Prosecutor, Assam, appearing for the State.

(2.) This is an appeal against the impugned Judgment dtd. 4/12/2017 passed by the learned Sessions Judge, Diphu, Karbi Anglong in Sessions Case No.18/2007, by which the appellant has been convicted under Sec. 302 IPC and Sec. 436 IPC. The appellant was accordingly sentenced to undergo Rigorous Imprisonment for life with a fine of Rs.25,000.00, in default, to undergo Rigorous Imprisonment for 2(two) years under Sec. 302 IPC for each of the three murdered persons. He was also sentenced to undergo Rigorous Imprisonment for 5 years with a fine of Rs.25,000.00, in default, to undergo Rigorous Imprisonment for 2(two) years under Sec. 436 IPC. The sentences were to run concurrently.

(3.) Being aggrieved with his conviction and sentence, the appellant has filed the present appeal, stating that there was no evidence given by the Prosecution witnesses, proving that the appellant had killed the Gaonburah or the appellant's own two daughters, even though the appellant during the time of framing of charge under Ss. 302/324/436 IPC, had pleaded guilty to the charges.