KUDRATULLAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 030.06.2009, passed by the learned Additional Sessions Judge (FTC), Kamrup, Guwahati in Sessions Case No. 84(K)/2006 arising out of G.R. Case No. 1027/2003. By the impugned judgment and order, the learned Sessions Judge, Kamrup, convicted the accused appellants, under Section 302 read with Section 34 of the Indian Penal Code (herein after referred to as the "IPC) and sentenced them to suffer life imprisonment and pay fine of Rs. 10,000 (Rupees ten thousand) only each, in default, suffer rigorous impriso-nment for another period of 1 (one) year for their conviction under Sections 302/34 IPC.

(2.) Aggrieved by the said conviction and sentence, the convicted persons, as appella-nts, have come with this appeal.

(3.) Heard Ms. M. Bora, learned counsel, appearing for the appellants and Mr. K.A. Mazumdar, learned Additional Public Prosecutor, Assam, appearing for the State respondent.