RATAN DEB NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.I. Choudhury, learned counsel for the appellant and Mr. R.R. Kaushik, learned Addl. PP, appearing for the State of Assam.

(2.) The present appeal is directed against the judgment and conviction dtd. 9/5/2011 passed by the learned Sessions Judge, Hailakandi in Sessions case No.59/2006 under Sec. 304(B)/34 IPC convicting the accused appellants and sentencing them to suffer rigorous imprisonment for 7 (seven) years each.

(3.) The prosecution case was launched on the basis of an ejahar dtd. 16/7/2005 filed by the PW-4 (Sunil Debnath) inter alia alleging that his sister who was found dead with burn injuries in a naked condition and she has been killed by the accused persons named in the FIR.