MAHESWAR MAJHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.J. Mahanta, learned Counsel who has been appointed as Amicus Curiae in place of Mrs. Nandita Moral, as the said appointed Amicus Curiae is found to be absent when the matter is called upon for hearing.

(2.) Also heard Mr. K.C. Mahanta, learned P.P., Assam representing the State.

(3.) The appellant faced the trial for commission of an offence under section 302, I.P.C. pertaining to the killing of his father Harua Majhi.