SRI TARANI KALITA Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. BK Mahajan, learned counsel for the appellant also heard Mr. D. Das, learned Public Prosecutor, Assam.

(2.) This appeal has been directed against the judgment and order dated 31.10.2003 passed by the learned Adhoc Additional Sessions Judge No.1, Kamrup in Sessions Case No. 193/2000 convicting the appellant under Sec. 304 part-II and sentencing him to undergo simple imprisonment (for short, 'S.I.') for 8 years and to pay fine of Rs. 5000.00 and in default in payment of fine further s.i. for another 6 months.

(3.) The fact of the case in brief as portrayed by the prosecution needs to be noticed: