MUKUNDA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. RM Choudhury, learned Amicus Curiae appearing for the appellant and Ms. S Jahan, learned Additional Public Prosecutor appearing for the State of Assam.

(2.) This is an appeal against the judgment and order dated 10.07.2015 of the learned Sessions Judge, Udalguri, Assam passed in Sessions Case No.124(DU)/2012, whereby theaccused/appellant was convicted and sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs.5000/- and in default, rigorous imprisonment for another 03(three) months for committing the offence under Section 302/34 of the Indian Penal Code (in short IPC).

(3.) The prosecution case in brief is that an ejahar dated 10.03.2006 was lodged in the Orang police out post by Nahar Gore stating that the four accused persons named therein had killed his nephew Osal Gore, age 34 years by strangulating his neck and squeezing his testicles.