ANIL NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal from jail, preferred by accused/appellant, Anil Nath, who has been convicted by judgment and order dated 18-12-2013, passed by the learned Sessions Judge, Barpeta, in Sessions Case No. 31/2008, arising out of GR Case No. 802/2000, under Section 302 of the IPC, to undergo imprisonment for life and also to pay a fine of Rs. 5,000/-, in default, further rigorous imprisonment for 3 (three) months.

(2.) I have heard Mr. Z Hussain, learned Amicus Curiae, appearing on behalf of accused-appellant, and Mrs. SH Boro, learned Additional Public Prosecutor, Assam.

(3.) The fact of the case is that on 15-06-2000, at about 9.00 pm, the accusedappellant went to the house of the informant, Niranjan Sarma, and induced his younger brother to go with him to his house, and thereafter, the accusedappellant killed him by causing injuries with sharp weapon.