SUREN KHERIA @ NIGONI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal (J) 108/2014 preferred by appellant Sri Suren Kheria @ Nigoni against the judgment, dated 12.06.2014, passed by learned Addl. Sessions Judge, Sonitpur, Tezpur, in Sessions Case No. 153/2007 convicting the appellant for the offences under Sections 302/323 of Indian Penal Code and sentencing him to undergo rigorous imprisonment for life for the offence under Section 302 IPC with a of fine of Rs 10,000/- and further sentencing to undergo rigorous imprisonment for one year for his conviction under Section 323 IPC.

(2.) Heard Ms. S. Kanungoe, learned Amicus Curiae for the appellant and Mr. B.B. Gogoi, learned Additional Public Prosecutor for the State respondent.

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