MD RAHMAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B.M. Choudhury, learned counsel for the appellant. Also heard Mr. K. Munir, learned Additional P.P., Assam, appearing for the respondent State.

(2.) THIS appeal has been preferred against the judgment and order dated 24.09.2004 passed by the learned Ad hoc Additional Sessions Judge, Kamrup, Guwahati in Sessions Case No. 258(K)/1999 corresponding to G.R. Case No. 2752/1997 convicting the appellants u/s 304 Part- II/34 IPC and sentencing each of them to undergo R.I. for five years.

(3.) DURING trial the prosecution examined 10 witnesses to prove its case while the defence examined none in their defence. The learned trial court after examination of the accused persons u/s 313 CrPC and on consideration of the materials/evidence on record and upon hearing the learned counsel for the parties, convicted and sentenced the present appellants as stated earlier.