GANESH KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Jain the learned Amicus Curiae who has been appointed as such in place of Ms. N. Maral, the earlier appointed Amicus Curiae who is found absent when the matter has been called upon for 'tearing. Also heard Mr. K.C. Mahanta, learned Public Prosecutor, Assam.

(2.) This jail appeal is directed against the judgment and order dated 21.2.2003 passed by the Ad hoc Additional Sessions Judge - I, Tinsukia in Sessions Case No. 9 (T)/02 whereby the appellant was convicted under section 302 Indian Penal Code , having found him guilty of killing his wife Smt. Anami Kumar (hereinafter referred to as The deceased') on 16.4.2001 at about 5 a.m. and sentenced him to undergo rigorous imprisonment (R.I. for short) for life. There were as many as six prosecution witnesses examined by the prosecution including P.W. 5 Dr. R. Chaliha who conducted post-mortem on the dead body of the deceased.

(3.) P.W. 5, the doctor found the following injuries on the dead body of the deceased :