REKHMAN ALI BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Barbhuiya, learned counsel for the appellants. Also heard Ms. B. Bhuyan, learned Senior Counsel as well as learned Additional Public Prosecutor appearing for the State of Assam.

(2.) Aggrieved by the impugned judgment and order of sentence dtd. 6/5/2023 passed by the learned Additional Sessions Judge, Hailakandi in Sessions Case No. 147/2018 the present appeal has been filed under Sec. 374 (2) of the Code of Criminal Procedure, 1973.

(3.) By the impugned judgment, the appellants were convicted of committing offence under Ss. 148/447/ 149/302/149 of the Indian Penal Code and sentenced to suffer simple imprisonment for a period of 6 (six) months. For committing of offence under Sec. 148 of the Indian Penal Code the reference were sentenced to suffer simple imprisonment for a period of 1 (one) month for committing the offence under Ss. 447/149 of the Indian Penal Code, the appellants were convicted and sentenced to suffer rigorous imprisonment for a period of 15 (fifteen) years and also to pay a fine of Rs.2,000.00 each with default stipulation for committing the offence under Ss. 302/149 of the Indian Penal Code.