UMESH KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Ramani Mohan Choudhury, learned Amicus Curiac and Mr. F.H. Laskar, learned PP.

(2.) This appeal is directed against the Judgment and Order dated 29.07.98 passed by the Sessions Judge, Golaghat in Sessions Case No. 68/94 (GR Case No. 1/93).

(3.) The two accused appellants, namely Umesh Karmakar and Pa Mazhi (A 1, A2) were tried by the Sessions Judge, Golaghat in Sessions Case No. 68/94 for alleged commission of an offence u/s 302/34 IPC and 201 IPC and on conclusion of the trial they were convicted u/s 302 IPC and sentenced to imprisonment for life and to pay a fine of Rs. 500/- each in default further R.I. for three years each. The two accused appellants were also convicted u/s 201 IPC and sentenced to imprisonment for three years and to pay a fine of Rs. 100/- each in default further RI for six months. Both the sentences were ordered to run concurrently.