(1.) This is an appeal against the judgment and order, dated 17.05.2007, passed, in Sessions Case No. 97(S-S)/2005, by the learned Sessions Judge, Sivasagar, convicting the accused-appellant, Ruman Baruah @ Bhaiti, under Section 302 IPC and sentencing him to suffer imprisonment for life and pay fine of Rs. 1000/- and, in default of payment of fine, suffer rigorous imprisonment for a period of six months. The case of the prosecution, as unfurled at the trial, may, in brief, be described as under:
(2.) At the trial, when a charge, under Section 302 IPC, was framed against the accused, he pleaded not guilty thereto.
(3.) In support of their case, prosecution examined altogether 9 (nine) witnesses. The accused was, then, examined under Section 313 Cr.PC and, in his examination aforementioned, he denied that he had committed the offence, which was alleged to have been committed by him, the case of defence being that of denial. No evidence was adduced by the defence.
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