KUSUMBAR BURAGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. T. R. Sarma, learned counsel appointed as Amicus Curiae by this Court to-day itself as Mr. T. Dhar, learned counsel earlier appointed as Amicus Curiae is found to be absent when the matter is taken up for final hearing though his name has been duly reflected on the board of the cause list for hearing commencing from 05. 03. 2007 to 23. 04. 2007.

(2.) ALSO heard Mr. B. B. Gogoi, learned P. P, Assam.

(3.) THIS jail appeal has been directed against the judgment and order dated 05. 01. 2000 passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 88 (T)/99 convicting the appellant under Section 302 IPC and thereby sentencing him to undergo imprisonment for life with a fine of Rs. 500/- in default further R. I. for two months.