MUSTT NIGAR SULTANA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellants above named were put on trial, for alleged commission of offence under Section 302/201/34 IPC, in Sessions Case No.164/2004, in the Court of learned Sessions Judge, Golaghat. On conclusion of the trial, the appellants above named were convicted under Section 302/201 IPC read with Section 34 IPC and each of them were sentenced to imprisonment for life and also to pay a fine of Rs.2,000/- each in default to undergo RI for one year each, for commission of offence under Section 302/34 IPC. They were further sentenced to suffer Rigorous Imprisonment for five (5) years and also to pay a fine of Rs.1,000/-, each in default to undergo Rigorous Imprisonment for six (6) months, for commission of offence under Section 201/34 IPC.

(2.) The prosecution story, in brief, is that on 9.8.2004 at about 12 P.M. at No.3, Dagaon, under Bokakhat P.S., the police recovered dead body of Md. Rezak Borah from the premises of his house by digging a pit. It was alleged that the accused above named committed the murder of Rezak, prior to 9.8.2004 and concealed the dead body in their premises by digging a pit, for screening themselves from legal punishment. On receipt of the FIR to the effect aforesaid, a case was registered by the Bokakhat Police and investigation was launched.

(3.) On completion of the investigation, the Investigating Officer submitted charge sheet against the accused appellants named above, alleging commission of offence under Section 120 (B)/302/201 IPC.