ILIAS ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 25.02.2004, passed by the Sessions Judge, Karimganj, in Sessions Case No. 49/2002. By the impugned judgment and order, the learned Sessions Judge, convicted the appellants under Section 307 IPC and sentenced them to suffer rigorous imprisonment for five years and pay a fine of Rs. 500/-, in default suffer further rigorous imprisonment for six months. It was directed that the fine amount, if realised, should be paid to the victim.

(2.) Heard Mr. H.R.A. Choudhury, learned senior counsel, assisted by Mr. R.A. Choudhury, learned counsel, appearing for the appellants. Also heard Mr. K. Munir, learned Addl. Public Prosecutor, appearing for the State of Assam.

(3.) The prosecution case, in brief, may be stated as follows:-