CHANCHA BAHADUR BHUJEL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal, preferred from jail, by the accused-appellant, against the judgment and order, dated 9.8.2016, passed by the learned Sessions Judge, Udalguri, in Sessions Case No. 48/2015, 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, the Udalguri Police Station registered a case, being Udalguri PS Case No. 162/2014, under Section 302 IPC, investigated into it, collected evidence, caused the inquest and post-mortem of the dead body of the deceased done, prepared the sketchmap of the place of occurrence, recorded statements of the witnesses, and finally, laid charge-sheet against the accused-appellant under Section 302 IPC.

(3.) After exhausting all the required legal formalities, the case came up before the learned Sessions Judge, Udalguri. The learned Sessions Judge framed a formal charge against the accused-appellant under Section 302 IPC to which the accused-appellant pleaded innocence. Therefore, the trial commenced.