SUKRA BHAKTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal, preferred from jail, by the accused-appellant, against the judgment and order, dated 2.5.2015, passed by the learned Additional Sessions Judge, Dibrugarh, in Sessions Case No. 88/2010, 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.) On receipt of the FIR, on the above facts, Barbaruah Police Station registered a case, being No. 53/2010 under Section 302 IPC, investigated into it, collected evidence, and on completion of investigation, laid the charge-sheet against the accused-appellant 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.