MANTU MALL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal (J) 79/2014 has been preferred by appellant Sri Mantu Mall against the judgment, dated 30.06.2014, passed by learned Sessions Judge, Sivasagar, in Sessions Case No. 155(S-S)/2011 convicting the appellant for the offence under Section 302 of Indian Penal Code and sentencing him to undergo rigorous imprisonment for life with payment of fine of Rs 1000/-, in default, to suffer further imprisonment for two months.

(2.) Heard the learned counsel for the appellant, Mr. S Borgohain and learned Amicus Curaie, Mr. U Choudhury and Mr. B.B. Gogoi, learned Additional Public Prosecutor for the State respondent.

(3.) The facts preceding the appeal are as follows: