RAM PAN TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Koyal, the learned Amicus Curiae and Mr. Z. Kamar the learned PP Assam.

(2.) The conviction of the Appellant under Sec. 302 Indian Penal Code for killing one J.S. Jain, the General Manager of the concerned tea garden (hereinafter referred to as 'the deceased') and sentenced to undergo imprisonment for life and to pay a fine of Rs. 5000.00 in default rigorous imprisonment for another one year, have been assailed in this criminal appeal which was preferred from jail.

(3.) The impugned conviction and sentence was awarded by the learned 1st Addl. Sessions Judge (Adhoc) Sibsagar in his judgment and order dated 6.3.2003 in Sessions Case No. 112(S-S) 2001.