DIPAK GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel for the appellant in Crl. Appeal No. 184/2018 and Mr. A. Ahmed, learned counsel for the appellant in Crl. Appeal No. 252/2018. Also heard Ms. S.H. Bora, learned Addl. P.P. for the State.

(2.) By filing these two separate appeals under Sec. 374(2) Cr.P.C., the two appellants herein have assailed the judgment dtd. 25/4/2018, passed by the learned Sessions Judge, Dhemaji in Sessions Case No. 165 (DH)/2012, and sentence vide order dtd. 2/5/2018, thereby the appellants were convicted of committing offence punishable under Sec. 302/34 and Sec. 376(2)(g) IPC, and both were sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.5,000.00 (Rupees Five thousand only) each in default to undergo rigorous imprisonment for another 6 (six) months each under Sec. 302 IPC. The appellants were also convicted for committing offence punishable under Sec. 376(2)(g) IPC and both were sentenced to undergo rigorous imprisonment for 10 (ten) years and to pay fine of Rs.2,000.00each, in default to undergo rigorous imprisonment for 2 (two) months. Both sentences was ordered to run concurrently.

(3.) In this order the name of the deceased victim and the informant are masked and they are hereinafter referred to as 'X' and 'Y' respectively to avoid disclosure of their identity.