AYAZ ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the above appeals are directed against the judgment and order dated 11.06.03 passed by the learned Sessions Judge, Karimganj, in Sessions Case No. 67/99, and as such, it is proposed to dispose them of by this common judgment.

(2.) The appellants, 4 in number in criminal appeal No. 218/03, were convicted U/S 148/323/304 Part II/ 149 IPC and sentenced to suffer S.I. for 1 year U/S 148/149 IPC, SI for 6 months U/S 323/149 IPC and RI for 6 years with a fine of Rs. 1,000, in default, further RI for 6 months each U/S 304 Part II/149 IPC. In Crl.A. No. 19/04, the sole convict/appellant, was convicted U/S 148/323/304 Part-II/149 IPC and sentenced to undergo SI for 6 months U/S 148/149 IPC, 3 months SI U/S 323/149 IPC and 3 years RI U/S 304 Part-II/149 IPC with a fine of Rs. 500/- in default to undergo RI for 1 month more, directing that the sentences would run concurrently.

(3.) I have heard Mr.HRA Choudhury, learned Sr. counsel assisted by Mr.F.Borbhuiya, learned counsel for the appellants and Mr. D.Das, learned Addl.P.P,Assam.