RANGTU MUNDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. T C Chutia, learned amicus curiae for the appellant, and Mr. PC Gayan, learned Additional Public Prosecutor, Assam.

(2.) THIS criminal appeal arises out of the judgment and order dated 12.12.1997 passed by the learned Sessions Judges, Sibsagar, in Sessions Case No. 45(S -S)/1996 whereby convicting the accused/appellant Rangtu Munda under Section 302, Indian Penal Code, and sentencing him to undergo rigorous imprisonment for life and also to pay a fine of Rs. 4,000, in default to undergo imprisonment for two years.

(3.) PW 7 is Doctor BK Das who held post -mortem examination over the dead body of the deceased and found the following injuries on the person of the deceased :