BINOY BISWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant is aggrieved by a conviction and sentence dated 15-12-2004 passed by the Adhoc Addl Dist & Sessions Judge, Nagaon in Sessions Case No.78(N)/2003.

(2.) THE appellant was accused of having committed a murder on 22-9-2002. THE allegation is that he had killed his father by striking him with a lathi on the head while he was sleeping. THE learned Addl Sessions Judge convicted and sentenced him to imprisonment for life.

(3.) THE learned Public Prosecutor has placed before us a report of the Gauhati Medical College which has been signed by a Board consisting of the Professor and Head of the Department of Forensic Medicine and two others members from the Department of Forensic Medicine. As per their report, on physical investigation and on radiological investigation of the appellant it appears that the appellant is above 25 years of age on 24-1-2011 when the examination was conducted.