RAJEN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 16.11.2011 passed by the learned Addl. Sessions Judge, (FTC ) No. 1, Kamrup, Guwahati in Sessions Case No. 67(K)/2006 convicting appellants Nagen Das and Rajen Das (herein after referred to as 'accused persons') of offence u/s 302/34 IPC and sentencing them to suffer imprisonment for life and also to pay a fine of Rs. 10,000/- (Rupees Ten Thousand) each in default S.I. for another 1 (one) year for the offence aforesaid.

(2.) Being aggrieved and dissatisfied with the aforesaid judgment, accused persons have preferred this appeal citing several infirmities in the judgment under challenge.

(3.) We have heard Dr. G. Lal, learned counsel for the appellants and also heard Ms. S. Jahan, learned Addl. P.P., for the State.