PATAL BARUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the Judgment and order dated 19.12.2006 pas-sed by the learned Sessions Judge, Darrang, Mangaldoi in Sessions Case No.12 (DM)/2006 convicting the accused/appellants under Section 302/34 I.P.C. and sentencing them to life imprisonment and to pay a fine of Rs.5000.00 each, in default, R.I. for 6 months for the offence aforesaid.

(2.) Being dissatisfied with and aggrieved by the Judgment, aforesaid, the present appellants have filed this appeal.

(3.) The brief facts necessary for disposal of this present appeal in a nutshell are that on 13.10.2005 at about 9.00 pm; accused pers-ons met the deceased Deepar Boro at a place not far from his residence. The moment accused persons met the deceased at the place aforesaid, they started beating him with fists and blows and also subjected him to kicks as well. Being so assaulted the deceased sustained serious wounds on his person and collapsed at that place itself.