RAMLAL PASHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) ON commitment of G.R.Case No.56/03 from the Court of SDJM, Karimganj, learned Sessions Judge, Karimganj, framed charges on 15.6.2004 against the accused appellants, namely,1 Ramlal Pashi, 2. Ashok Kumar Pashi and 3.Bangshidhar Pashi, for commission of offence punishable under Section 341 r/w 34 IPC and Section 302 r/w 34 IPC to which they pleaded not guilty and claimed to be tried. Charges so framed against the accused appellants runs as follows:

(2.) IN course of trial, to prove the charges, prosecution examined 12 witnesses. On closure of prosecution evidence, the accused persons were examined under Section 313 Cr.P.C. and on call they declined to adduce any defence evidence.

(3.) THE convicts are now suffering the sentence. THEy have preferred petition through Superintendent of Jail to the Hon'ble Chief Justice of this Court appealing against the judgment and order of conviction and sentence and hence this appeal.