SITARAM KUMARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) In this case Dr. S. Rahman was appointed as amicus curiae but as prayed for Mr. Kalyan R. Surana was appointed as amicus curiae and we have heard Mr. Surana at length and we have also heard Mr. Das, learned P. P.

(2.) In Sessions case No. 8/1996, 3 accused appellant were tried and convicted under Section 302/34 1PC and sentenced to imprisonment for life and to pay a fine of Rs. 5,000/- and in default further imprisonment for one month.

(3.) The prosecution allegation, in short, is that on 19.7.91 at about 8 A.M. while the informant Rambriz Rikiason along with his father Gopal Rikiason and uncle Narayan Rikiason were working in their field, the accused appellants armed with Lathis, Dao etc, came there and assaulted all of them and Sri Gopal Rikiason was taken to the Hospital for injuries.