JIARAT KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. D. Das learned Counsel assisted by Mr. A.K. Bhuyan and Mr. K. Das, learned Counsel appearing for the appellant and Mr. Z. Kamar, learned P.P. Assam.

(2.) THE conviction of the appellant under Section 302 IPC and sentence to undergo rigorous imprisonment for life with a fine of Rs. 1000 in default of which to undergo further rigorous imprisonment for 2(two) months so handed down by the learned Sessions Judge, Barpeta, in Sessions Case No. 37/04 by his judgment and order dated 7.4.2006 have been questioned in this appeal.

(3.) BARPETA Police registered the case being Barpeta P.S. Case No. 219/99 under Sections 120(M)/302/342/34, IPC. During investigation the Police collected other evidence, seized some articles. Collected Post Mortem Report but the post mortem report shows that viscera was preserved for chemical examination and accordingly Barpeta Police took the initiative to send the viscera of the dead body of Majiran Nessa for chemical examination at F.S.L. Kahilipara, Guwahati. In due course, the I.O., received the report of examination of viscera from Forensic Science Laboratory.