SATYENDRA NARAYAN DASS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Ms. B. Bhuyan, Roy, learned Senior Counsel for the appellants. Also heard learned Additional Public Prosecutor, Assam for the State/respondent No.1 and Mr. N. Ahmed, learned Amicus Curiae for the respondent No.2.

(2.) This appeal has been filed against the judgment dtd. 21/12/2016 passed by the Additional Sessions Judge, Bilasipara, Dhubri in Sessions Case No.132/2006, by which the appellants Satyen Das @ Satyendra Narayan Das and Balen Das @ Bulen Das have been convicted under Ss. 323/34 IPC and sentenced to undergo rigorous imprisonment for 1(one) year. The other two appellants, namely, Manoj Das and Khargeswar Das have been convicted under Ss. 302/34 IPC and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.5,000.00 (Rupees five thousand) each, in default of payment of fine, they are to suffer rigorous imprisonment for 6(six) months. The appellants Manoj Das and Khargeswar Das were also convicted under Ss. 323/34 IPC and sentenced to undergo rigorous imprisonment for 1(one) year.

(3.) It may be mentioned here that the appellant Satyen Das is the father of the other appellants, i.e. Manoj Das, Khargeswar Das and Bulen Das.