SRI RUPEN KURMI Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) AND ORDER (Oral) - This an appeal from jail preferred by the appellant Rupen Kurmi.

(2.) The appeal is directed against the judgment and order dated 10.06.2003, passed by the learned Sessions Judge, Morigaon in Sessions Case No. 11/2001, convicting the accused appellants Rupen Kurmi, Suben Maradi, Aghona Konwar under Section 302 of the IPC and sentencing them to undergo Rigorous Imprisonment for life and to pay fine of Rs. 1000/- each with a default clause and also convicted all the accused appellants under Section 201 of the IPC and sentencing them to Rigorous Imprisonment for 3 years with fine of Rs. 1000/- with a default clause.

(3.) We have heard Ms. S. Kanungoe, learned Amicus Curiae appearing for the appellant and Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam.