SAJU SATNAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant in Crl. Appeal No. 158/2017 is (1) Raju Satnami. The appellants in Crl. Appeal No. 150/2017 are (2) Sri Saju Satnami, (3) Smt. Sunki Satnami, (4) Smt. Debeswari Satnami @ Gauri Satnami, and (5) Smt. Bina Satnami. The appellants in these two appeals were respectively arrayed as accused nos. 1, 2, 4, 5 and 3 in the trial of Sessions Case No. 286 (S-S) 2013. In this judgment and order, the appellants are referred as per their seriatim as accused in the trial.

(2.) In Crl. Appeal No. 150/2017, the four appellants (accused nos. 2, 4, 5 and 3) have assailed the judgment and sentence dtd. 27/2/2017, passed by the learned Addl. Addl. Sessions Judge, Sivsagar in Sessions Case No. 286(S-S)/2013, by which they were convicted of committing offence under Ss. 323/34 IPC and sentenced to undergo rigorous imprisonment for 1 (one) years and to a pay fine of Rs.1,000.00 (Rupees one thousand only) each with default stipulation.

(3.) In Crl. Appeal No. 158/2017, the sole appellant (accused no.1) has assailed the said judgment and sentence dtd. 27/2/2017, passed by the learned Addl. Addl. Sessions Judge, Sivsagar in Sessions Case No. 286(S-S)/2013, by which he was held guilty of committing offence under sec. 302 IPC and sentenced with life imprisonment and ordered to pay a fine of Rs.30,000.00 (Rupees thirty thousand only) with default stipulation. The said appellant (accused no.1) was also convicted for committing offence under sec. 323/34 IPC and sentenced to suffer rigorous imprisonment for 1 (one) year and pay fine of Rs.1,000.00 (Rupees one thousand only) with default stipulation.