PUNYA MAZUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the appellants. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, for the State of Assam and Mr. M. Mahanta, learned counsel for the respondent No. 2.

(2.) This Appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973, has been filed by the appellants, namely, Punya Mazumdar and Govinda Mandal, impugning the judgment and order dtd. 8/5/2018, passed by the learned Sessions Judge, Amingaon in Sessions Case No. 163/2014, whereby the appellants were convicted under Sec. 302/34 of the Indian Penal Code and were sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.2,000.00 (Rupees Two Thousand only) each and in default of payment of fine to suffer rigorous imprisonment for 2(two) months each.

(3.) The facts relevant for consideration of the instant appeal, in brief, are as follows:-