HUSSAIN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. K. Mahajan, learned counsel for the appellants. Also heard Ms. S. Jahan, learned Additional Public Prosecutor appearing for the State of Assam.

(2.) This Criminal Appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973, has been filed by ten appellants challenging the judgment and order dt. 10/7/2019, passed by the learned Additional Sessions Judge, Barpeta, in Sessions Case No. 25/2014. By the impugned judgment, all the appellants were convicted under Ss. 147, 148, 341, and 302 read with Sec. 149 of the Indian Penal Code and sentenced as follows:

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