DIPJYOTI MALAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms T Som, learned counsel for the appellants, Ms B Sarma, learned Legal Aid Counsel for the respondent No. 2 and Mr B B Gogoi, learned Additional Public Prosecutor for the State of Assam.

(2.) This appeal is directed against the Judgment and Order dtd. 3/7/2023, passed by the learned Sessions Judge, Kamrup, Amingaon, in Sessions Case No. 26/2014, convicting the appellants under Sec. 304-B of the Indian Penal Code, 1860 (IPC, for short) and sentencing them to undergo Rigorous Imprisonment for 10 years and to pay a fine of Rs.20,000.00 each, with default stipulation.

(3.) Dipjyoti Malakar and Labanya Malakar will hereinafter be referred to as the appellants or 'A-1' and 'A-2', respectively.