CHAKRESWAR MAZUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal from an order of conviction made by the Additional Sessions Judge Kamrup at Guwahati on 27.5.92 in Sessions Case. No. 18(K-G)89 convicting the appellant under Section 304 part II, I.P.C., and sentencing him to RI for seven (7) years.

(2.) The judgment indicates that Mr P.K. Thakur; Additional Sessions Judge Kamrup pronounced the judgment written but not signed by his predecessor Shri KC. Nath and that the judgment was pronounced on 27.5.92 and it was signed by Mr. P.K. Thakur.

(3.) A short question which has been raised in the present case is whether the judgment written by the predecessor could be pronounced by This successor-in-office.