GANESH KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated, 21.4.1998, passed by the learned Additional Sessions Judge, (Adhoc), Tinsukia, in Sessions Case No.115(T) of 2008, under Section 302 of the Indian Penal Code ( for short, 'IPC').

(2.) BY the impugned judgment and order, the learned Sessions Judge convicted the appellant, namely, Sri Ganesh Karmakar in Sessions Case No.115(T)/2008 under Section 302 IPC and sentenced him to suffer life imprisonment and pay fine of Rs.1000/-, in default, suffer rigorous imprisonment for another period of three months. Aggrieved, by the said judgment and order of conviction and sentence, the convicted person aforesaid, as appellant, has come up with this appeal, preferred from the jail.

(3.) IN order to prove its case, prosecution examined as many as nine witnesses, including the Medical Officer (PW 1), who performed the autopsy and the INvestigating Police Officer (PW 9).