PURNA CH SARANIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This jail appeal is directed against the judgment and order dated 19.11.2016, passed by the learned Sessions Judge, Bongaigaon, in Sessions Case No.107(BGN)/2014. By the said judgment, the appellant was convicted under Section 302 IPC and sentenced to imprisonment for life and fine of Rs.5,000/- with default stipulation.

(2.) We have heard Ms. B Sarma, learned Amicus Curiae and Ms. S Jahan, learned Addl. Public Prosecutor, Assam for the State respondent, who have also taken us through the evidence and materials available on record.

(3.) The deceased in the present case was the brother of the appellant.