STATE OF ASSAM Vs. NANDA KUMAR SINGH

JUDGEMENT

(1.) THIS is a Reference under Rule 16 of the Rules for the Administration of Justice and Police in the Sibsagar. Nowgong and Mikir Hills Tracts 1937.

(2.) THE accused Nanda Kumar Singh has been convicted under Section 304 Part I and sentenced to undergo rigorous imprisonment for 7 (seven) years by the learned Additional Deputy Commissioner Diphu The other accused Smt. Kachang Timungpi has been acquitted by the learned Additional Deputy Commissioner.

(3.) IN the Sessions trial the charges were modified. Accused Nanda Kumar Singh was charged under Section 302 Indian Penal Code and accused Smt. Kachang Timungpi was charged under Section 302/114 Indian Penal Code. Both the accused pleaded not guilty to the charges.