NANDU NAGASIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. K.K. Gupta, the learned Amicus Curia for the appellant and the learned P.P.

(2.) THIS appeal is directed against the Judgment and Order dated 20.1.1998 passed by the Sessions Judge, Darrang, Magaldoi in Sessions Case No. 78(DM) of 1997 (GR Case No. 479/96) convicting the accused appellant under Section 302 IPC and sentencing him to imprisonment for life and to pay a fine of Rs. 1,000.

(3.) PW 7 Dr. Pradip Ch. Sarma conducted autopsy over the dead body and found as follows : -