ADALAT PRASAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. I. Borbhuiya, learned counsel assisted by Mr. L. Mohan, learned counsel for the appellant as well as Ms. B. Bhuyan, learned Additional Public Prosecutor for the State of Assam.

(2.) The present appeal has been preferred by the 3(three) accused persons, namely, 1. Sri Adalat Prasad, 2. Sri Baliram Prasad and 3. Sri Buddhi Ram Prasad, all sons of Sri Sabujee Prasad, residents of Village Rangnagar, P.S. Hawraghat, District- Karbi Anglong, being aggrieved the Judgment dated 20.11.2017 passed by the Sessions Judge, Diphu, Karbi Anglong, Assam.

(3.) By the said judgment, the learned Sessions Judge, Diphu convicted the 3(three) accused persons under Section 302 of Indian Penal Code and sentencing them to undergo Rigorous Imprisonment for Life and a fine of Rs.5,000/-(Rupees Five Thousand) only each and in default to undergo Simple Imprisonment for 6(six) months, Rigorous Imprisonment for 6(six) months under Section 447 of Indian Penal Code, Rigorous Imprisonment for 3(three) months under Section 323 of Indian Penal Code and Rigorous Imprisonment for 1(one) year under Section 324 Indian Penal Code each. The sentences were directed to run concurrently. The accused No. 1 is in Jail custody whereas the accused Nos. 2 and 3 have, in the meanwhile, been permitted to remain on previous bail.