NAZRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The challenge in this appeal is to the impugned judgment and sentence dated 4.9.03 passed by the learned Sessions Judge, Morigaon in Sessions Case No.45 of 2002 (GR Case No.274 of 2001) convicting the appellant-accused for the offence punishable under section 302 Penal Code and sentencing him to undergo rigorous life imprisonment with a fine of Rs.5,000 in default for another year for committing the murder of his father late Haji Abdul Hasen Mir.

(2.) Heard Mr. R. Adhikary, learned Amicus Curiae for the appellant-accused as well as Mr. KA Mazumdar, learned Public Prosecutor, Assam for the respondent.

(3.) The appellant-accused faced for a trial for the offence under section 302 Penal Code on the case of the prosecution, in a nut shell, mentioned hereunder.