JOHN ALI Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) These two appeals are directed against the common judgment and order, dated 31.07.2012, passed by the learned Sessions Judge, Nalbari, in Sessions Case No. 98 of 2006 (arising out of GR Case No. 906/2004).

(2.) By the impugned judgment and order, the learned Sessions Judge, while convicting the appellants, under Section 302/34 of the Indian Penal Code (for short, IPC), sentenced each of them to suffer rigorous imprisonment for life and pay fine of Rs.1000/- (Rupees one thousand), in default, suffer rigorous imprisonment for another period of two months for their conviction under Section 302/34 IPC.

(3.) The learned Sessions Judge also convicted the appellants Mr. John Ali and Mr. Dhan Ali, under Sections 354//34 and 448/34 IPC and sentenced them to suffer rigorous imprisonment for fifteen days under Sections 448/34 IPC and rigorous imprisonment for one month for their conviction under Sections 354/34 IPC.