(1.) This appeal impugns the judgment and findings recorded by the learned Additional Sessions Judge Burhanpur (Khandwa) in Sessions Trial No 15/90 dated 7.9.1990 whereby the accused was convicted under section 302 IPC and sentenced to life imprisonment.
(2.) EXTENSIVE haematoma 7x4 and 5x3 cm. Under the injury No. 1 and 2.
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