MARKASH JAJARA Vs. STATE OF ASSAM

JUDGEMENT

(1.) We have heard Mr. Azad Ahmed, learned Amicus Curiae for the accused appellant and Ms. Shamima Jahan, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This is a jail appeal directed against the judgement and order dated 3.10.2016 passed by the learned Sessions Judge, Jorhat, in Sessions Case No. 188 (J-T)/2015, arising out of Titabar P.S. Case No. 65/2015, wherein the accused appellant was held guilty of having committed murder of a person, namely, late Markush Borja and sentenced to life imprisonment with a fine of Rs. 10,000/- with stipulated imprisonment of 6 (six) months on default of payment of the fine amount.

(3.) Facts leading to the institution of the FIR case, which in turn, led to the registration of the Sessions Case, and the filing of this appeal, briefly stated are as follows;