YUBARAJ 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.) THE facts of the prosecution case, in brief, as may be required for disposal of the appeals at hand, are as below :