S.C. Das, J. - (1.)This criminal appeal is directed against the judgment and order of conviction and sentence dated 03.08.2012 passed by learned Additional Sessions Judge, Khowai, in Sessions Trial Case No. 38(WT/K) of 2010, wherein the learned Additional Sessions Judge found the accused -appellant guilty of committing offence punishable under Sec. 302 of IPC and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 10,000/ -, in default of payment of fine to suffer further S.I. for one year.
(2.)Heard learned counsel, Mr. M.K. Roy for the appellant and learned Additional Public Prosecutor, Mr. R.C. Debnath for the State -respondent.
(3.)The accused -appellant, Prava Ranjan Debbarma was charged by the learned Additional Sessions Judge for commission of offence punishable under Sec. 302 of IPC to which he pleaded not guilty and claimed to be tried.