NARINDER KR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Singh, learned senior counsel assisted by Mr. J. M. Paul and Ms. M. Baruah, learned counsel appearing for the appellant as well as Mr. K.C. Mahanta, learned Public Prosecutor, Assam.

(2.) The legality and correctness of the conviction of the appellant under Section 302 of the IPC and his sentence to undergo rigorous imprisonment for life, imposed by the learned Sessions Judge, Bongaigaon by his judgment and order dated 19.5.2003 passed in Sessions Case No. 34(B)/96 have been assailed in this criminal appeal.

(3.) The appellant was charged under Section 302 of the IPC for causing death to R.N. Misra (hereinafter referred to as 'the deceased'), the Assistant Commandant, A/53, CRPF, Amguri Camp by firing him with his service rifle on 4.3.1995 at about 5 P.M.