STATE OF ASSAM Vs. SALIM UDDIN

JUDGEMENT

(1.) These appeals and death references are directed against the judgment and order, dated 07.01.2013, passed, in Sessions Case No. 75 of 2012, by the learned Sessions Judge, Karimganj, whereby the present six appellants have been convicted under various penal provisions and sentenced to suffer accordingly different sentences as mentioned below.

(2.) Because of the sentences of death, which have been passed by the learned trial Court, against two of the accused-appellants, the proceedings of the trial have been submitted, under Section 366 Cr.P.C., to this Court by the learned trial Court for confirmation of the sentences of death.

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