Mr. Ranjan Gogoi, J. - (1.) The accused appellant who has been convicted for the offence under Section 302 IPC and has been sentenced to undergo imprisonment for life is in appeal before this Court.
(2.) We have heard the learned counsels for the parties and perused the relevant record including the judgment passed by the High Court affirming the conviction and sentence.
(3.) Nand Kumar (PW-1), Pintu Kumar Sao (PW-2) and Devender Singh @ Rinku (PW-3) are the three witnesses examined by the prosecution whose evidence will require a close scrutiny.;