DIPAK KAKATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Paramanik, learned counsel for the appellants. Also heard Ms. S. Jahan, learned Addl. P.P., Assam, for the State respondent.

(2.) This appeal is directed against the judgment and order dtd. 11/8/2011, passed by the learned Addl. Sessions Judge, Fast Track Court (FTC), Kamrup, Guwahati, in Sessions Case No.288(K) of 2005, under Sec. 341/302/34 IPC. It is to be mentioned here that vide impugned judgment and order, dtd. 11/8/2011, the learned Court below has convicted the appellants - (1) Shri Dipak Kakati @ Bhudha, (2) Shri Mantu Boro, (3) Md. Lakhan Ali, under Sec. 341/304 -II/34 IPC, and sentenced them to suffer rigorous imprisonment for a period of 7 years and also to pay a fine of Rs.5,000.00, in default S.I. for another one year, and also convicted them under Sec. 341/34 IPC, and sentenced them to suffer simple imprisonment for a period of six months.

(3.) The factual background, leading to filing of the present appeal, is adumbrated herein below:-