PAULUSH TIRKEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Das, learned Amicus Curiae appearing for the appellant. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam.

(2.) By the order dated 09.09.2019, it was accepted that notice on the informant respondent No.2 had been served. Inspite of such service, none appears.

(3.) Being aggrieved by the judgment and order dated 22.05.2017 of the learned Additional Sessions Judge, Golaghat in Sessions Case No. 26/2016, whereby the accused appellant was convicted of an offence under Section 302 IPC and sentenced to rigorous imprisonment (R.I) for life and a fine of Rs.2,000/- in default thereof, simple imprisonment (S.I) for 6 months, the present appeal has been preferred.