DEORAJ GOALA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellants, namely, Deoraj Goala and Giridhari Goala, have filed this appeal challenging the judgment and order dated 12.1.1999 passed by the learned Additional Sessions Judge, Cachar, Silchar in Sessions Case No. 47 of 1995 whereby and whereunder the appellant Deoraj Goala was convicted under Section 201 read with Section 109 IPC and sentenced to suffer R.I. for two years and to pay a fine of Rs. 500/- i.e. to suffer another one month's R.I., and the appellant Giridhari Goala was convicted under Section 302 IPC and sentenced to suffer imprisonment for life and to pay a fine of Rs. 500/-, i.e. to suffer R.I. for another one month. THE appellant No. 2 was also convicted under Section 201 read with Section 109 and sentenced to suffer R. I. for three years and also to pay a fine of Rs. 500/-, i.e. to suffer another one month's R.I. Both the terms of imprisonment in respect of convict Giridhari Goala shall run concurrently.

(2.) HEARD Mr. N. Choudhury, learned counsel for the appellants as well as Mr. K.A. Mazumder, learned P. P. appearing for the respondent-State.

(3.) DURING the course of investigation, the police arrested the accused appellant Giridhari Goala and Deoraj Goala and forwarded them to the learned Magistrate. Upon completion of the investigation, the police submitted charge sheet under Sections 302/34 IPC against the aforesaid two accused.