BISA SHEIKH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Rahman, learned counsel appearing for the appellants. Also heard Ms. A Begum, learned Additional Public Prosecutor, Assam and perused the records.

(2.) This appeal is directed against the judgment and order, dated 30.07.2005, passed by the learned Sessions Judge, Kamrup, Guwahati, in Sessions Case No. 116(K)/2003 under Section 304(B) of IPC. By the impugned judgment and order, the learned Sessions Judge convicted the appellants for the offence under Section 304(B) of IPC and sentenced, each of them, to suffer R.I. for 7 years.

(3.) Aggrieved by the said judgment and order, the convicted persons, as appellants, have come up with this appeal on the grounds that the learned Sessions Judge committed error by failing to properly appreciate the evidence, on record and that the conviction cannot stand due to absence of sufficient corroboration in the evidence, adduced by the prosecution.