BULEN SAIKIA AND ORS. Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 18.01.2011, passed by the learned Sessions Judge, Jorhat, in Sessions Case No. 101 (JJ)/2008, whereby the learned Sessions Judge convicted the appellant Sri Bulen Saikia under Section 364 of the Indian Penal Code (for short, IPC) and sentenced him to suffer rigorous imprisonment for 3 (three) years under Section 364 IPC. The learned Sessions Judge also convicted the appellants for the offences under Sections 302 and 201 IPC and sentenced to undergo imprisonment for life under Section 302 IPC and pay fine of Rs. 3000/ -, in default and suffer rigorous imprisonment for 2 (two) months and imprisonment for 1 (one) year and pay fine of Rs. 1,000/ -, in default, further rigorous imprisonment for 1 (one) month for their conviction under Section 201 IPC.

(2.) THE prosecution case, as may be necessary for the purpose of disposal of this appeal, may, in brief, be stated as follows:

(3.) AT the close of the investigation, Police submitted charge -sheet against the appellants for the offences under Sections 364/302/201 IPC. The learned Chief Judicial Magistrate, Jorhat committed the case to the Court of Sessions.