(1.) As these two appeals are from the same judgment they are heard and disposed of analogously.
(2.) On an ejahar dated 21-9-1975 lodged by Kunjabala (P.W. 2) at the Tihu outpost of Parawa Police Station, stating that the accused-appellant, Keshab Choudhury, hereinafter referred to as 'the appellant', killed Karuna striking with a spade, police investigated and charge-sheeted the appellant who was charged under S.302, I.P.C.
(3.) Dr. Umesh Chandra Barua, the then S.D.M. and H. O. at Nalbari performing autopsy on Karuna's cadaver on 21-9-75 found the following injuries : "(1) One lacerated wound on the scalp over the left temporal region - 3" x 1" x skull deep." On dissection he found - At the site of the above injury the temporal bone was fractured. Membrane was lacerated with haemorrhage. Brain was lacerated with haemorrhage in the temporal region.
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