AKTAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Roychoudhury, learned Amicus Curiae, who has been appointed in place of earlier appointed Amicus Curiae Mr. P.D. Nair, representing the appellant from jail as well as Mr. K.A. Mazumdar, learned P.P., Assam.

(2.) This appeal from jail has been carried from the judgment and order dated 29.12.06 passed by the learned Addl. Sessions Judge (FTC) at Sonitpur Tezpur in Sessions Case No. 34/2006 by which the accused-appellant was convicted under Section 302 of the Indian Penal Code (for short 'the I.P.C.) and accordingly, he was sentenced to undergo imprisonment for life with a fine of Rs. 2000/- and in default to undergo rigorous imprisonment for 2 months for committing the offence of murder.

(3.) Before delving upon the details pertaining to the challenge of conviction and sentence so handed down by the learned Judge to the accused-appellant, it would be convenient to notice the facts of the case in a nutshell.