MAHADEV CHAUHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 23.3.2012 passed by the learned Sessions Judge, Udalguri convicting the appellants under Section 342 and 302 read with Section 34 IPC and sentencing each of them, for their conviction under Section 342 IPC read with Section 34 IPC for simple imprisonment for one year and also sentencing each of them, for their conviction under Section 302 IPC read with Section 34 IPC, imprisonment for life and pay fine of Rs. 1 lac, and in default of payment of fine to undergo simple imprisonment for another period of one year. The prosecution case briefly stated is thus:

(2.) Having completed the investigation, Investigating Officer (PW-9) submitted charge-sheet, under Section 302/34 IPC, against the present accused-appellants.

(3.) At the trial, when charges under Sections 342 and 302 read with Section 34 IPC were framed against the accused appellants, all of them pleaded not guilty thereto.