TARUN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal appeal, preferred from jail, by the accused-appellant, against the judgment and order, dated 27.01.2015, passed by the learned Sessions Judge, Jorhat, in Sessions Case No. 63(JJ)/213, convicting and sentencing the accused-appellant to undergo rigorous imprisonment for life and to pay a fine of Rs. 5,000/- with a default clause, under Section 302 IPC.

(2.) After entering such information in the General Diary, Madhupur Police Outpost, forwarded the FIR to the Titabar Police Station which registered a case, being Titabar PS Case No. 50/2013 under Section 302 IPC, investigated into it, collected evidence, and on completion of investigation, laid the charge-sheet against the accused-appellant for commission of an offence under Section 302 IPC.

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