SRI JONAS BHODRA Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. P. Baruah Bordoloi, the learned Amicus Curie appearing for the appellant and also Mr. P.S. Lahkar, the learned Addl. Public Prosecutor, appearing for the State of Assam.

(2.) The appellant is the accused in Sessions Case No. 57(NL)/2016. The said case arises out of G.R. Case No. 96/2016 under Sections 325/302 of the Indian Penal Code (IPC for short), which was tried by the Court of the learned Addl. Sessions Judge, (FTC), Lakhimpur at North Lakhimpur. The appellant was convicted of culpable homicide not amounting to murder under Section 304 (Part-II) IPC and was sentenced to undergo rigorous imprisonment (R.I. for short) for seven years with fine of Rs. 10,000/- under Section 304 (Part-II) IPC, and in default of payment of fine to undergo R.I. for another period of six months.

(3.) This appeal has been filed by the appellant from jail upon being forwarded by the Superintendent of the Jail, North Lakhimpur.