AMIR HASAN (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S.G. Baruah, learned counsel for the appellants. Also heard Ms. S. Jahan, learned Additional Public Prosecutor appearing for the State respondent no. 1 as well as Mr. B.M. Choudhury, learned counsel for the respondent no. 2 (informant).

(2.) This criminal appeal has been preferred under Sec. 374 of the Code of Criminal Procedure, 1973 by the appellants, namely, (i) Md. Amir Hasan @ Amir Hasem, (ii) Md. Idrish Ali, (iii) Md. Ruhul Amin (iv) Md. Nazimuddin and (v) Mustt. Rohima Khatun impugning the Judgment and Order dtd. 3/12/2019 passed by the Court of learned Addl. Sessions Judge, (FTC), Lakhimpur, North Lakhimpur in Sessions Case No. 05 (NL)/2015, whereby, the present appellants were convicted under Sec. 302/149 of the Indian Penal Code and were sentenced to undergo imprisonment for life and also to pay a fine of Rs.3,000.00, only each and in default of payment of fine to undergo rigorous imprisonment for another 6 (six) months each.

(3.) The facts relevant for adjudication of this appeal, in brief, are as follows: -