PUNNA DUWARA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order, dated 07-06-2005, passed by the learned Additional Sessions Judge, (Adhoc), North Lakhimpur, in Sessions Case No. 58(NL) of 2003, convicting the accused-appellants under Section 302 read with Section 34 IPC and sentencing each of them to undergo imprisonment for life and pay a fine of Rs. 1,000/- and, in default of payment of fine, suffer rigorous imprisonment for a further period of six months.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described thus:

(3.) To the charge framed against them, at the trial, under Section 302 read with Section 34 IPC, all the accused-appellants pleaded not guilty.