SARJAN BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) The contextual facts portray a tragic end to a conjugal life initiated by a loving courtship between a young sprightly couple. The accused appellant, husband of the deceased stands convicted under Section 302 of the Indian Penal Code (hereafter referred to as the 'Code') and sentenced accordingly having been adjudged to be the perpetrator of the offence of liquidating his better half Manashi Bordoloi (since deceased).

(2.) Being aggrieved by the judgment and order dated 12.9.2002 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 51/2001 convicting him as above and sentencing him to undergo rigorous imprisonment for life with a fine of Rs. 5000/- in default, to suffer rigorous imprisonment for another one year, he is before this Court.

(3.) We have heard Mr. B. K. Mahajan, learned counsel for the appellant and Mr. D. Das, learned Public Prosecutor, Assam.