LAWS(GAU)-2020-1-28

MAHAL BORO Vs. STATE OF ASSAM

Decided On January 23, 2020
MAHAL BORO Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. R Sarma, Mr. KK Kalita, Mr. M Biswas and Mr. RK Medhi, learned counsel for the appellants and Ms. S Jahan, learned Additional Public Prosecutor, Assam.

(2.) These two appeals, arising out of the same judgment and order passed by the learned Sessions Judge, Kamrup, Amingaon, in Sessions Case No.293/2014, are taken up together for hearing and disposal by this common judgment. By the impugned judgment the learned Sessions judge convicted the appellants under Section 302/34 IPC and sentenced them to imprisonment for life and to pay fine of Rs.2000/- with default stipulation.

(3.) As per prosecution case, the victim Gunadhar Boro, brother of the informant, went missing from 17.01.2012 and on the next day, i.e., on 18.01.2012, at about 5 pm, he was found lying in the courtyard of the appellant, Udoy Boro in injured condition and was immediately shifted to hospital for treatment. However, on 20.01.2012, the victim succumbed to the injuries.