(1.) This appeal is directed against the judgment and order, dated 27-12-2005, passed, in Sessions Case No. 60 (J-J) of 2005, by the learned Additional Sessions Judge, Jorhat, convicting the accused-appellant under Section 302 IPC and sentencing him to suffer imprisonment for life and pay fine of Rs.1,000/- and, in default of payment of fine, undergo rigorous imprisonment for three months.
(2.) The case of the prosecution, as emerged at the trial, may, in brief, be described as under:
(3.) At the trial, when a charge, under Sections 302 IPC, was framed, the accused pleaded not guilty thereto.