SIRAJ HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY judgment and order, dated 20. 10. 2002, passed, in Sessions Case No. 125 (S)/01, by the learned Additional Sessions Judge (FTC), Sonitpur, the accused-appellant, Siraj Hazarika, stands convicted under Section 302 IPC and sentenced to suffer imprisonment for life and pay a fine of Rs. 1000/ -.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be described as follows :-

(3.) WE have heard Mr. A. Ojah, learned amicus curiae, and Mr. K. Munir, learned Additional Public Prosecutor.