(1.) THE appellant Lenson Koir -eng, has filed this appeal against his conviction under Section 302 I. P. C, and against the sentence of life imprisonment passed against him by the Sessions Judge, in Sessions Trial No. 25 of 1961 on 27 -2 -1962.
(2.) THE case against the appellant is briefly as follows:
(3.) THE investigation was handed over to P. W. 11 on 28 -8 -1961 and P. W. 11 examined some witnesses and on seeing two injuries on D. W. 2 Lenhung, he sent D. W. 2 to the hospital where he was examined at about 4 p. m. on 28 -8 -1961 by the Doctor D. W. 1, who found two injuries on the upper and lower eyelids of the left and right eyes of D. W. 2.