PULEN PHUKAN AND ORS. Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 21.12.2013, passed by the learned Sessions Judge, Dibrugarh in Sessions Case No. 27/2007 convicting the appellants, namely,

(2.) Being aggrieved by and dis-satisfied with the judgment aforesaid, the appellants aforementioned (hereinafter also referred to as 'accused persons') preferred this appeal citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. N.J. Das learned counsel for the appellants and Mr. K. Mazumdar, learned Addl. Public Prosecutor appearing for the State.