MONA URANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE judgment and order, dated 29.3.2005, passed by the learned Additional Sessions Judge, Cachar, Silchar, in Sessions Case No.121/2002, whereby and whereunder, the appellants, namely, Mona Urang, Rabi Urang and Chabi Urang, have been convicted under Sections 302/34 of the Indian Penal Code (for short 'IPC'), and sentenced to suffer imprisonment for life and pay fine of Rs. 3000/- each, in default, suffer rigorous imprisonment for another period of one year each, are in challenge in this appeal filed, from the jail ,by the convicted persons, as appellants.

(2.) WE have heard Mr R. Goswami, learned Amicus Curiae, appearing for the appellants and Mr D.Das, learned Addl. Public Prosecutor, appearing for the State respondent.

(3.) IN order to prove its case, against the appellants, the prosecution examined as many as thirteen witnesses, including the Medical Officer (PW 9), who performed the autopsy and the INvestigating Police Officers (PWs 12 and 13).