TENGSAL D. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The appeal is directed against a judgment of conviction under Sec. 302 of the Indian Penal Code, 1860 dated October 4, 2017 and the order of punishment of December 11, 2017.

(2.) The appellant has been sentenced to imprisonment for life. The trial was conducted by the District Council Court in Tura.

(3.) It is fairly submitted on behalf of the State that the perfunctory manner in which the matter was conducted by the trial court at the stage of Sec. 313 of the Code of Criminal Procedure, 1973, the appellate court may need to look into such aspect of the matter. The appellant also submits that a fair opportunity was not afforded to the appellant to deal with the evidence apparently against him.