SUNDIPLAL SIT BORIAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Ms. A Devi, learned amicus curie for the appellant. Also heard Mr. Z. Kamar, learned Public Prosecutor, who represents the State.

(2.) THIS appeal is presented against the judgment and order dated 31.3.2004 in Sessions Case No. 138/2003 rendered by the Addl. Sessions Judge (Ad hoc), F.T.C., Biswanath Chariali, whereby the appellant is found guilty of murder and has been convicted under Section 302 of the IPC. The sentence of life imprisonment and a fine of Rs. 5,00 and in defaults further imprisonment for 15 days, inflicted by the learned trial court is also under challenge in this appeal.

(3.) THE aforesaid FIR was lodged in the Ginjia Out Post at about 9 A.M. on 16.10.2000 and after recording the G.D. Entry No. 227 in the said Out Post, the Ejahar was forwarded to the Officer -in -charge of the Behali Police Station for registering a case. Accordingly the Behali PS. Case No. 129/2000 under Sections 448/302/34 of the IPC was registered.