PALTU TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. M. Nath, learned Counsel who has been appointed as Amicus Curiae in place of Mr. A. Sharma, the earlier appointed Amicus Curiae who has been found to be absent, when this Criminal Appeal has been taken up for hearing.

(2.) ALSO heard Mr. Z. Kamar, learned P. P, Assam.

(3.) BRIEF facts of the case as unfolded by the prosecution need, at the very outset, to be narrated.