RAMESH MANKI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 06.03.2006, passed by the learned Sessions Judge, Tinsukia in Session Case No. 101(T) of 2004 under Section 302 R/W Section 34 of the Indian Penal Code.

(2.) BY the impugned judgment and order, the learned Session Judge convicted the appellant under Section 302 IPC and sentenced him to suffer imprisonment for life and pay fine of Rs. 1,000/- in default suffer rigorous imprisonment for another period of 3 months.

(3.) DURING the investigation, the investigating officer visited the place of occcurrence, prepared inquest report (Ext. 1) in respect of the dead body, sent the dead body for post mortem examination, examined the witnesses, recovered one dao from the house of the appellant vide ext. No. 3 and arrested the accused person. At the close of the investigation, police, submitted charge-sheet against the appellant and Sri Shyam Mura.