YUVRAJ KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this set of appeals, the appellants have challenged the judgment and order, dated 22.9.2008, passed by the learned Addl. Sessions Judge (F.T.C.) No. 4, Kamrup, Guwahati, in Sessions Case No. 88(K)/07 (arising out of GR case No. 3945/1992).

(2.) All these appeals, arising out of the same judgment and order, involving similar facts and questions of law, with the consent of the learned counsel, appearing for the parties, were heard together and for the sake of convenience and brevity, we propose to dispose of the said appeals by this common judgment and order.

(3.) By the impugned judgment and order aforesaid the learned Addl. Sessions Judge convicted the appellants, who were the accused persons, in Sessions Case No. 88(K)/ 2007, under Section 364A read with Section 34 of the Indian Penal Code (hereinafter referred to as 'IPC) and accordingly sentenced, each of them, to suffer life imprisonment and pay fine of Rs. 5000/-, in default suffer rigorous imprisonment for another period of six months each for their convictions, under Section 364A/34 IPC.