RIAZ UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The present appeal has been preferred by the appellants under section 374 Cr.P.C. against the judgment and order dated 09.07.2013 passed by the learned Sessions Judge, Karimganj in Sessions Case No. 142/2012 convicting and sentencing the accused-appellants to suffer rigorous imprisonment for life and to pay fine of Rs. 10,000/- each for offences under Sections 302/149 IPC, in default, to undergo rigorous imprisonment for a further period of 1 (one) year. The accused appellants were also convicted and sentenced to under RI for a period of 7 (seven) years and also to pay a fine of Rs. 5,000/- each for offences u/s 307/149 IPC, in default, to suffer RI for a further period of 6 (six) months. Both the sentences were directed to run concurrently.

(2.) One Smt. Monowara Begum on 9.5.2012 lodged an FIR before the Karim-ganj P.S., in the following manner:

(3.) On the basis of the aforesaid FIR the Police registered a case against the accused/ appellants u/s 147/148/149/447/307/326/302 IPC and after due investigation submitted the charge sheet against the appellants. However, not finding sufficient evidence against other three FIR named accused, they were not sent up for trial and discharged accordingly.