PUNI DAS AND OTHERS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 31.05.2013, passed by the learned Sessions Judge, Dibrugarh in Sessions Case No. 92/2007 convicting appellants herein of offences u/s 147/148/149/326/302 IPC and sentencing each of them to suffer imprisonment for life and also to pay a fine of Rs. 2000/- (Rupees Two Thousand) i/d R.I. for another 3 (Three) months for offence u/s 302 IPC, sentencing each of them to imprisonment for 6 (Six) months for offence u/s 147 IPC, sentencing each of them to suffer R.I. for 6 (Six) months for offence u/s 148 and sentencing each of them to suffer R.I. for another 6 months for offence u/s. 149 IPC.

(2.) Being aggrieved by and dissatisfied with the aforesaid judgment, appellants (herein after referred to as accused persons as well) have preferred this appeal from jail citing several infirmities in the judgment under challenge.

(3.) We have heard Ms. R.D. Mozumdar, learned Amicus Curiae appearing for the appellants and also heard Mr. K.A. Mazumdar, learned Addl. P.P., for the State.