LAKHI KANTA MALAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE Judgment and order dated 23.09.2013 passed by the learned Addl. Sessions Judge (Ad hoc) Hojai at Sankardev Nagar in Sessions Case No. 246(N)/2005 convicting the accused appellants under Section 307 read with Section 34 IPC and sentencing them thereby to undergo R/I for 3 years with a fine of Rs. 500/ in default, to undergo further SI for 30 days have impugned in this appeal.

(2.) AS none has appeared on behalf of the appellant, Mr. R Dev, learned counsel has been appointed as amicus curiae, who has assisted this Court.

(3.) ALTOGETHER 7 witnesses were examined by the prosecution in support of its case. The accused in their statement recorded under Section 313 Cr.PC denied the allegation levelled against them and pleaded that they were innocent, no defence evidence however was adduced.