AKBOR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U. Bhuyan, learned Counsel for the accused/appellants and also heard Mr. B.B. Gogoi, learned Addl. P.P., Assam.

(2.) The appellants were convicted under Section 304, Part-II, IPC and sentenced each of them to suffer R.I. for 3 years and to pay a fine of Rs. 2,000 each in default to suffer R.I. for another 6 months vide judgment and order dated 7.3.2003 rendered by the learned Sessions Judge, Nagaon in Sessions Case No. 172(N)/2000.

(3.) Aggrieved by and dissatisfied with the same, they have preferred this appeal. The prosecution story runs like, thus: