MAHENDRA CHOUHAN Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. RM Choudhury, learned Amicus Curiae, appearing for the appellant. Also heard Mr. D. Das, learned Addl. Public Prosecutor appearing for the State.

(2.) THIS appeal is directed against the judgment and order, dated 28.03.2012, passed by the learned Sessions Judge, Morigaon in Session Case No. 76/2007, whereby the learned Sessions Judge convicted the appellant under Section 302 IPC and sentenced him to suffer imprisonment for life and pay fine of Rs. 3,000/ - (Rupees Three Thousand), only, in default, suffer rigorous imprisonment for 1 (one) year.

(3.) ON receipt of the FIR, police registered a case under Section 302 IPC and launched investigation into the case. The Investigating Officer seized one wooden scale measuring 2 inch x 3 inch x 3 ft, used for levelling the plastering work by a mason. The said seizure was made by Ext. 3. Inquest was done in respect of the dead body and same was sent for post mortem examination. The Medical Officer (PW 8), who performed the post mortem examination found the following injuries in respect of the dead body: - -