SOMNA BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant herein, namely, Somna Boro @ Chamna Narzary, has preferred the instant appeal under Sec. 374(2) of the Cr.PC for assailing the judgment dtd. 25/1/2019 passed by the learned Sessions Judge, Kokrajhar in Sessions Case No.112/2018, whereby he was convicted for the offence punishable under Ss. 341/ 326/302 IPC and sentenced as below:-

(2.) Brief facts relevant and essential for disposal of the appeal are noted herein below.

(3.) Shri Bimal Basumatary expired on 29/8/2013 while undergoing treatment at MJN Medical Hospital, Cooch Behar, upon which the dead body was subjected to autopsy by the Medical Officer of the said Hospital, namely, Dr. Subrata Haldar, who prepared the post mortem report (Exhibit-2), taking note of the following injuries:-