CHIMAI BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE conviction of the appellant under Section 302 IPC and sentence to undergo rigorous imprisonment (for short, 'r. I. ') for life and to pay fine of Rs. 500/-, in default, further R. I. for 3 months, so handed down by the learned Additional Sessions Judge (Adhoc), Jorhat in Sessions Case No. 90 (J-J)/01 vide his judgment and order dated 25. 1. 02 have been assailed in this jail appeal.

(2.) HEARD Mr. T. J. Mahanta, learned Amicus Curiae reperesenting the appellant from jail as well as Mr. K. C. Mahanta, learned Public Prosecutor, Assam.

(3.) DURING trial, the prosecution examined as many as eight witnesses including two official witnesses namely, Dr. Probin Bora (PW. 7), who conducted autopsy on the dead body of the deceased and Man Mohan Dutta (PW. 8), the Investigating Officer (for short, 'the I. O. ')