ROBIN KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Bijita Sarma, learned Amicus Curiae, appearing for the appellants in Crl.A.(J) 57/2019 and Mr. S. Islam, learned counsel representing the appellants in Crl. A. 224/2019. We have also heard Ms. B. Bhuyan, learned APP, Assam, appearing for the State/respondent No. 1. None has appeared for the informant/respondent no. 2.

(2.) By the judgment and order dated 14/02/2019 passed by the learned Additional Sessions Judge - 2 (FTC) Tinsukia, in sessions case No. 70(T)/2015, the six appellants in Crl. A. (J) 57/2019 and two appellants in Crl. A. 224/2019 had been convicted under Section 302/34 IPC for committing the murder of Subhash Boraik and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs. 10,000/- each, and in default, to undergo rigorous imprisonment for one year each.

(3.) By this common judgment and order, we proposed to dispose of both the appeals.