RAMESH TUDU Vs. STATE OF ASSAM

JUDGEMENT

(1.) A judgment and order dated 29.11.2016 passed by the learned Sessions Judge, Nalbari in Sessions case No. 50/2007 is the subject matter in this appeal. By the impugned judgment, the appellant has been convicted under Sections 302/447/323 read with 34 of the IPC and has been sentenced to undergo imprisonment for life and to pay a fine of Rs. Five Thousand and in the default of which, further simple imprisonment for another 2 (two) months for the offence under Section 302 and also to undergo simple imprisonment respectively for one month for the offence under Sections 447 and 323 of the IPC with the condition that all the offences where to run concurrently.

(2.) Before delving into the impugned judgment, a brief narration of the facts would be necessary.

(3.) We have heard Shri Madhurya Choudhury, learned counsel for the appellant. We have also heard Shri M. Phukan, learned Additional Public Prosecutor, Assam. The records of the case have also been produced before us, which we have carefully perused.