KESHAB DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. Sk. Noor Mahammad, learned counsel who has been appointed today itself as Amicus Curiae in place of Mrs. R. Borbora, the appointed Amicus Curiae as she is not found present when the matter is taken up for hearing although her name has been duly reflected on the board of the regular Part II cause list for the period from 5. 3. 07 to 27. 4. 07.

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

(3.) THIS criminal jail appeal has been directed against the judgment and order dated 17. 8. 2001 passed by the learned Ad-hoc Additional Sessions Judge, Darrang at Mangaldoi in Sessions Case No. 70 (DMFT) of 2001 convicting the appellant under Section 302 IPC and sentencing him, to undergo R. I. for life with a fine of Rs. 2000/-, in default, to undergo further R. I. for six months.