BASIRUL HOQUE AND ORS. Vs. STATE OF ASSAM

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order, dated 23.05.2013, passed by the learned Sessions Judge, Dhubri, in Sessions Case No. 11/2006, whereby the learned Sessions Judge while convicting the appellants under Sec. 302/34 Indian Penal Code (for short 'IPC'), sentenced each of them to suffer imprisonment for life and pay fine of Rs. 5,000.00 in default suffer Simple Imprisonment for another period of one year. Aggrieved by the said conviction and sentence, the convicts, as appellants, have come up with this appeal.

(2.) We have heard Mr. B.K. Mahajan, learned counsel for the appellants and Ms. S. Jahan, learned Addl. P.P. appearing for the State respondent. We have also perused the evidence, on record and the impugned judgment and order.

(3.) The prosecution case, in brief, as may be necessary for disposal of this appeal,may be stated as follows:-