DIPAK DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Mahajan, learned counsel appearing for the appellants. Also heard Ms. S. Jahan, the Addl. Public Prosecutor, Assam representing the State respondent.

(2.) This appeal is directed against the judgment and order dtd. 19/11/2019 passed by the learned Sessions Judge, Nalbari in Sessions Case No.34/2009 convicting the appellants under Ss. 302/201 of the Indian Penal Code and sentencing them to undergo rigorous imprisonment for life and to pay fine of Rs.10,000.00, in default of payment of fine, they were sentenced to undergo rigorous imprisonment for a period of 6(six) months.

(3.) At about 7.30 P.M. on 30/4/2008, Bikash Das (PW-1), Manjil Das (PW2) were talking to Hemen Das (the deceased) by the side of the road. At that time, the appellant Dipak Das arrived there in his motorcycle. There was an altercation and after that, Bikash Das and Manjil Das left the place. Thereafter, Dipak Das took Hemen Das to his house and next morning the dead body of Hemen Das was found in a pond owned by Kalyan Das.