PRABITRA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Borgohain, learned counsel for the appellants. Also heard Ms. B Bhuyan, learned Additional Public Prosecutor appearing for the State respondent.

(2.) The appeal has been filed against the impugned judgment dtd. 12/6/2015, passed by the learned Sessions Judge, Golaghat in Sessions Case No. 139/2003, by which the two appellants have been convicted under Ss. 302/34 IPC and have been sentenced to undergo imprisonment for life with a fine of Rs.5,000.00 each, in default simple imprisonment for 2 (two) months. They were also convicted and sentenced to undergo simple imprisonment for a period of 1 (one) month under Ss. 323/34 IPC and simple imprisonment for 15 (fifteen) days under Ss. 341/34 IPC.

(3.) The brief facts of the case is that the two appellants in this case and one Pranabjyoti Das had been convicted under Ss. 341/323/302/34 IPC vide judgment dtd. 27/2/2007, passed by the learned Sessions Judge, Golaghat in Sessions Case No. 139/2003.