AKLA ORANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE judgment and order dated 13.06.2007 passed by the learned Addl. Sessions Judge (FTC) No. 1,Tinsukia in Sessions Case No. 120(T)/1996 has been challenged in this appeal. The appellant has been convicted under Section 323 and 302 IPC and sentenced to undergo life imprisonment and also to pay fine of Rs. 5,000/- in default rigorous imprisonment for 6 months for the offence committed by him under section 302 IPC and further sentenced to pay fine of Rs. 5,000/- in default simple imprisonment for 15 days for the offence committed by him under Section 323 IPC.

(2.) HEARD Mrs. Rita Das Mazumdar, learned Amicus Curie appearing on behalf of the appellant as well as Mr. Z. Kamar, learned Public Prosecutor, Assam for the State Respondent.

(3.) DR. R.K. Gogoi, held autopsy on the deadbody of the deceased Arati Mura on 6.8.1996 and his findings are as follows: