LAWS(GAU)-2012-8-9

RAJEN TANTI Vs. STATE OF ASSAM

Decided On August 08, 2012
SIMOLU TELENGA Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) BY judgment and order dated 16.07.2007, passed in Sessions Case No. 26(JJ) 06, the learned Sessions Judge, Jorhat, the appellants were convicted under Section 341 IPC and Section 302 read with Section 34 IPC and sentenced to suffer rigorous imprisonment for 1 month for the conviction under Section 341 IPC and to suffer imprisonment for life and to pay a fine of Rs.1000/-, in default, further rigorous imprisonment for 6 months, for the conviction under Section 302/34 IPC.

(2.) AGGRIEVED by their conviction and the sentence passed against him, the appellants have preferred Criminal Appeal No. 166/07 and Criminal Appeal No.167/07. Both the appeals arising out of same judgment have been heard together and are being disposed of by this common judgment.

(3.) HEARD Ms. R.D. Mazumdar, learned Amicus Curiae and Mr. Z. Kamar learned Public Prosecutor.