ARJUN CHAHANI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE conviction of the appellant under Section 304 (Part-II), IPC, and sentencing him to undergo RI for three years vide judgment and order dated 3. 1. 2002 passed by the learned Sessions Judge, Morigaon, in Sessions Case No. 84/2000, is the subject matter of the present appeal.

(2.) I have heard Mr. A. C. Sarma, learned counsel for the petitioner and Mr. K. A. Mazumdar, learned Additional PP, Assam.

(3.) THE case being exclusively triable by a Court of Sessions, the learned CJM, Morigaon, committed the same to the Court of Sessions, Morigaon, for necessary trial, wherein it was registered as Sessions Case No. 84/2000.