SUKRAM LAMGA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 17.03.2010, passed by learned Addl. Sessions Judge, (FTC), Biswanath Chariali in Sessions case No. 20/2007, convicting the accused-appellants, viz. (1) Munu Lagun, (2) Martius Surin, (3) Shri Sukram Lagun & (4) Bhadra Munda of offence u/s. 148/302/149 IPC and sentencing each of them to undergo rigorous imprisonment for 1 year for offence under Section 148 IPC and sentencing each of them to imprisonment for life and to pay a fine of Rs. 1,000/-, in default, R.I. for 60 days for offence under Section 302/149. It may be noted that some other persons, namely, Atuwa Munda. Jata Lagun, Budhni Joga, Tewari Munda and Fangsu Munda were acquitted of offence under Section 147/148/448/302/149 IPC and are set at liberty forthwith.

(2.) Being aggrieved by and dissatisfied with the aforesaid judgment, the accused-appellants have preferred this appeal citing several infirmities in the judgment under challenge.

(3.) The brief facts necessary for disposal of the present appeal are that on 10.06.2003 at about 12.00 pm, the accused-appellants along with Atuwa Munda. Jata Lagun, Budhni Joga, Tewari Munda and Fangsu Munda and some other persons came to the residence of Shri Julia Kandulna and took her to a nearby jungle where some puja(worship) was conducted on that night. Once she was taken to such place, she was assaulted brutally for which she got killed in such place.