PAGAL SARDAR AND ORS. Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B.M. Choudhury, learned Counsel for the appellants and the learned PP.

(2.) IN Sessions Case No. 6(S)/93, the ten accused appellants before us were convicted under Sections 148 and 304, Part -I, IPC and sentenced to imprisonment for one year and to pay a fine of Rs. 1,000 each, in default, further R.I. for three months for the offence under Section 148 and imprisonment for seven years and to pay a fine of Rs. 2,000 each, in default, imprisonment for three months under Section 304(1) IPC. Both the sentences were directed to run concurrently.

(3.) DURING trial, prosecution examined 13 (thirteen) witnesses whereas the defence declined to adduce any evidence. So far the incident of assault leading to the death of the deceased constable Biren Das is concerned, there is oral as well as medical evidence.