BULU ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal against a conviction and sentence of life imprisonment reveals a rather sorry state of affairs.

(2.) The Appellant was accused of having committed the murder of his elder brother Ludu Ali on 3.9.1996 at about 6.30 p.m. by using a mechi-dao.

(3.) When the confessional statement of the Appellant was recorded under Section 164 of the Code of Criminal Procedure on 6.9.1996, the age of the Appellant was not recorded.