INTAZ ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 29-01-2007, passed, in Sessions Case No. 21 (DMFT) of 2004, by the learned Additional Sessions Judge, Darrang, convicting the accused-appellants under Sections 458 and 302 read with Section 34 IPC and sentencing each of them, for their conviction under Section 458 read with Section 34 IPC, to undergo rigorous imprisonment for five years and pay fine of Rs. 1,000/- and, in default of payment of fine, suffer rigorous imprisonment for a period of three months and to suffer, for their conviction under Section 302 read with Section 34 IPC, imprisonment for life and pay fine of Rs. 2,000/- and, in default of fine, to undergo rigorous imprisonment for six months.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) At the trial, when charges under Sections 458 and 302 read with Section 34 IPC, were framed, all the accused pleaded not guilty thereto.