JOHAN TIRKI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Since Criminal Appeal Nos. 132(J)/2008, 133(J)/2008 and 6(J)/2009 arise out of the common judgment and order, the three appeals were heard together and are being disposed of by this common judgment.

(2.) The three appeals are directed against the judgment and order dated 07.08.2008 passed by the learned Assistant Sessions Judge, Jorhat in Sessions case No. 17(J-J)/2006 convicting the three appellants under Sec. 376 (2)(g) Penal Code and sentencing them to undergo Rigorous Imprisonment (RI) for 10 (ten) years and to pay fine of Rs. 10,000.00 each, in default, to undergo further RI for 1(one) year.

(3.) Prosecution case may be briefly noted.