JALILUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 18.07.2005, passed by the learned Additional Sessions Judge (Ad-hoc), Lakhimpur, North Lakhimpur in Sessions Case No. 76(NL)/2003.

(2.) WE have heard Mrs. Rita Borbora, learned Amicus Curiae, appearing for the appellant and Mr. Z. Kamar, learned Public Prosecutor, appearing for the State respondent.

(3.) DURING the course of investigation, police visited the place of occurrence, seized one machete (i.e. dao with a long handle) from the house of Md. Jalilur Rahman i.e. the appellant, vide seizure list Ext. No. 3). After preparing the inquest report, in respect of the dead body of the deceased, the Investigating Officer (PW-8) forwarded the dead body for post mortem examination.