SUKRU MUNDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 18.08.2009, passed by the learned Sessions Judge, Sonitpur, at Tezpur, in Sessions Case No. 170/2003, arising out of G.R. Case No. 341/2003, whereby and whereunder, the learned Sessions Judge convicted Shri Sukru Munda (hereinafter called the appellant) under Section 302 of the Indian Penal Code (in short, "IPC") and sentenced him to suffer rigorous imprisonment for life and pay fine of Rs. 5,000.00, in default suffer rigorous imprisonment for another period of 6 (six) months for his conviction under Section 302 IPC.

(2.) Aggrieved by the said conviction and sentence, the convicted person, as appellant, has come up with this appeal.

(3.) We have heard Ms. Rita Das Mazum-dar, learned Amicus Curiae, appearing for the appellant and Mr. K.A. Mazumdar, learned Addl. Public Prosecutor, appearing for the State-respondent.