JATIN TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mrs. M. Buzarbaruah, learned Amicus Curies appearing for the appellant from jail and also heard Mr. K. C. Mahanta, learned P. P, Assam.

(2.) THE appellant from jail has challenged his conviction under Section 302 IPC and sentence to undergo Rigorous Imprisonment for life (for short, 'r. I') with a fine of Rs. 2000/- in default, R. I. for 2 months so handed-down by the learned Sessions Judge, Barpeta by his judgment and order dated 4. 6. 2007 in Sessions Case No. 32/2007.

(3.) IT is also mentioned in the FIR lodged by P. W-1, the mother of the appellant, that the appellant was suffering from mental disturbance since many days back and he used to beat her daughter and that her too.