GOLAP BORGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal, preferred from jail, by the accused-appellant, against the judgment and order, dated 30.06.2016, passed by the learned Additional Sessions Judge, Jorhat, in Sessions Case No. 170/2013, convicting and sentencing the accused-appellant to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/- with a default clause under Section 302 IPC.

(2.) On receipt of the FIR, Lahdoigarh Police Outpost entered the same in the General Diary and then forwarded the FIR to the Teok Police Station. On receipt of the FIR, the Teok Police Station registered a case, being No. 266/2013, under Section 302 of the IPC, investigated into it, collected evidence, and on completion of investigation, laid the chargesheet against the appellant under Section 302 IPC.

(3.) After exhausting all the required legal formalities, the trial court, framed a formal charge against the appellant, under Section 302 IPC. The appellant pleaded innocence to the charge and claimed to be tried. Therefore, the trial commenced.