DINESH RAJPUT Vs. STATE OF ASSAM

JUDGEMENT

(1.) (Oral) - Heard Mrs. M. Buzarbaruah learned Counsel who has been appointed as Amicus Curiae in place of Mr. B. Buragohain, the earlier appointed Amicus Curiae who has been found to be absent when this Criminal appeal from jail is taken up for hearing.

(2.) Also heard Mr. K.C. Mahanta, learned P.P. Assam.

(3.) The appellant from jail has challenged his conviction under Sec. 302, Penal Code and sentence to undergo imprisonment for life and to pay a fine of Rs. 500.00 in default, Rigorous Imprisonment (RI) for another three months and further to undergo RI for 2 years and to pay a fine of Rs. 300.00 in default, RI for another 1 month for the offence under Sec. 201, Penal Code so imposed by the learned Addl. Sessions Judge (Adhoc) Jorhat by his judgment and order dated 15.3.02 rendered in Sessions Case No. 13 (J-D/2000.