NARAD PARIYAR Vs. STATE OF SIKKIM

JUDGEMENT

(1.) BY this Appeal, the Appellant seeks to assail the impugned judgment dated 31 -07 -2013 passed by the Learned Sessions Judge, Special Division -II, East Sikkim at Gangtok in S.T. Case No. 23 of 2011 by which the Appellant was convicted for offence under Section 302 of the Indian Penal Code (in short the "IPC") and sentenced to undergo imprisonment for life and a fine of Rs. 500/ - (Rupees five hundred) and in default of payment of the fine to undergo further simple imprisonment for a period of 5 days.