KISHOR DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by learned Addl. Sessions Judge, Rangia, in Sessions Case No.364/2014. By the said judgment, learned Addl. Sessions Judge convicted the appellant u/s 302/201 IPC and sentenced him to imprisonment for life and a fine of Rs. 100/- with default stipulation u/s 302 IPC and rigorous imprisonment for five years and fine of Rs. 1,000/- with default stipulation u/s 201 IPC.

(2.) As per prosecution case, on 12-02-2014, the victim Vikash Kalita left the house for going to Guwahati and thereafter, he went missing. On the next day, i.e., 13-02-2014 his body was found on the railway track, whereupon, a GD entry was made with the GRPS, being GD entry No. 202 dated 13-02-2014. On the basis of such GD entry, police registered a U.D. Case and post mortem examination of the body was conducted by Dr. Arunav Barau.

(3.) Dr. Arunav Borah (PW 25), who conducted the post mortem examination on the body of the victim, found the following injuries: