NABA DEURI AND ORS. Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A.S. Choudhury, learned senior counsel assisted by Mr. R. Ali for the accused appellants and Mr. P.C. Gayan, the learned P.P.

(2.) THIS appeal is directed against the Judgment and Order dated 19.7.2000 passed by the Sessions Judge, Jorhat in Sessions Case No. 81 (J -J)/95 arising out of GLR Case No. 832/94 convicting the accused appellants under Section 148/304/149 IPC and sentencing all the accused appellants to Rigorous Imprisonment for six months each under Section 148 IPC and to undergo Rigorous Imprisonment for 10 years each under Section 304 (Part -I) read with Section 149 IPC and to pay a fine of Rs. 500 each in default further R.I. for one month each.

(3.) PW 1 Dr. A. Neog held the autopsy over the dead body and found the following injuries on the person of the deceased: