ABDUL HYE ALIAS KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. M. H. Choudhury, Mr. A. K. Sarkar and Mr. B. Buragohain, learned counsel for the appellants and Mr. F. H. Laskar, learned Public Prosecutor for the respondents.

(2.) THE Criminal Appeal Nos. 198 (J)/2002, 199 (J)/2002 and 279/2001 have been heard together and disposed of by this common judgment as all the three appeals have arisen out of a common judgment passed by the Sessions Judge, Golaghat on 7. 4. 2001 in Sessions case No. 143/2000.

(3.) IN the above sessions case altogether four accused persons were tried for commission of offence under Section 302 IPC and on conclusion of the trial, the learned Sessions Judge acquitted the accused Hoi To Sema and convicted the three accused appellants under Section 302 IPC and sentenced each of them to suffer imprisonment for life and to pay fine of Rs. 10,000/- each in default imprisonment for two years each.