PATAL BARUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and order dated 19.12.2006 passed 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/- 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.) AN FIR to this effect on being lodged with O/C, Kalaigaon Police Station, he registered a case and ordered investigation. In the course of investigation, the I.O. conducted inquest on the dead body, sent the same to hospital for post mortem examination and did other needful and on completion of the investigation submitted charge sheet U/s 302/34 IPC against accused /appellants and sent them to the court to face their trial.