RIAZUL HUSSAIN AND ANR. Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD the learned, counsel for both sides.

(2.) THE two appellants before us Riazul Hussain and Jamir Uddin were tried for the offence Under Section 302/34 IPC by the Sessions Judge, Cachar, Silchar in Sessions Case No. 73/94 (G.R. Case No. 166 of 1993) and they were sentenced to imprisonment for seven years and to pay a fine of Rs. 2,000 in default, further imprisonment for two months.

(3.) PW 1 Dr. Kalyan Kumar Chakravarty held the autopsy over the dead body and found the following injuries on the person of the deceased :