SUKUMAR MURA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R.D. Mazumdar, learned Amicus Curiae and Mr. L.R. Mazumder as well as Mr. A.Z. Ahmed, learned counsel for the appellants. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam.

(2.) The present appeal has been preferred against the judgment and order dtd. 3/7/2015 passed by the Ld. Additional Sessions Judge, Cachar, Silchar in Sessions Case No.132/2013 by which 3 (three) persons, namely, Sukumar Mura, Rajesh Mura, Sabilal Mura @ Chobilal Mura, appellants herein, were convicted under Sec. 447/34 IPC and sentenced to undergo simple imprisonment for two months each, and further convicted under Sec. 302/34 IPC and sentenced to undergo imprisonment for life and also to pay a fine of Rs.4,000.00 each and in default of which to undergo simple imprisonment for six months and they are also convicted under Sec. 201/34 IPC and sentenced to undergo rigorous imprisonment for 3 (three) years each and pay a fine of Rs.2,000.00 each and in default of which to undergo simple imprisonment for 3(three) months. The entire fine amount of Rs.18,000.00 was directed to be paid to the PW1 and PW2 (both the daughters of the deceased) in equal share as compensation.

(3.) The aforesaid 3(three) persons/appellants were convicted under the aforesaid penal Sec. for their involvement in the murder of one Jaharlal Mura who they suspected of being involved in witchcraft.