Virender Singh, C.J. - (1.) The appellant, Niraj Tamera @ Lecha (hereinafter referred to as the accused) after suffering conviction for the charge of Sec. 302 IPC vide impugned judgment of conviction and order of sentence for life imprisonment dated 28th July, 2004 and 30th July, 2004, respectively, has preferred the instant appeal.
(2.) Since he is in custody for the last more than 16 years, priority has been given to this case. The instant appeal is otherwise pending in this Court for the last ten years.
(3.) One Budhwa Oraon is the deceased in this case. He was allegedly assaulted by the appellant with knife. According to the doctor of autopsy, as many as four injuries are found on the person of the deceased and all have on vital part of the body viz left side of the chest and umbilicus. These are stab wounds.;