SARIF UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. C. Goswami and Smt. M. Ahmed, Learned Counsel for the appellant. Also heard Mr. Z. Kamar, learned P.P. Assam.

(2.) THIS criminal appeal is directed against the judgment and order dated 20.5.2002 rendered by the learned ad hoc Additional Sessions Judge, Nagaon in Sessions Case No. 163(N)/96 whereby the appellant was convicted under Section 302, IPC and sentenced to suffer rigorous imprisonment for life ('R.I.') and also to pay a fine of Rs. 1,000, in default, to undergo further R.I. for another 1(one) month.

(3.) ON the basis of the above FIR, the police started investigation and on completion of the investigation, submitted charge sheet against all the above mentioned persons including the appellant. However, the appellant herein along with some other accused were declared absconders.