ABDUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellants herein were tried by the learned Sessions Judge, Karimganj in Sessions Case No. 16/95 under S. 302, I.P.C. read with S. 34, I.P.C. On conclusion of trial, the learned Sessions Judge convicted both the appellants under S. 302, I.P.C. read with S. 34, I.P.C. and sentenced each of them to rigorous imprisonment for life and also to pay fine of Rs. 2000.00 each, in default, to undergo six months rigorous imprisonment.

(2.) Being aggrieved thereby, the appellants have preferred this appeal from jail.

(3.) Mr. B. M. Choudhury, learned Advocate was appointed as Amicus Curiae and Mr. D. Das, learned Public Prosecutor represented the State.