KANDA MAJHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) All these three appeals have arisen out of the Judgment and Order dated 18.10.2012, passed by the Additional Sessions Judge, Dibrugarh, in Sessions Case No. 143/2011. Therefore, all these three appeals have been taken together analogously and we propose to dispose of the appeals by a common Judgment.

(2.) The Judgment and Order dated 18.10.2012 passed by the Additional Sessions Judge (FTC), Dibrugarh, in Sessions Case No. 143/2011 convicting appellants under Section 302/201/34 IPC and sentencing them thereby to undergo Rigorous Imprisonment for life and to pay a fine of Rs. 2000/-(Rupees two thousand) only, in default of payment of fine, R.I. for one (1) year each for their conviction under Section 302 IPC, and to undergo R.I. for three(3) years with fine of Rs.500/-(Rupees five hundred) only, in default of payment of fine, further R.I. for five (5) months for the offence under Section 201 read with Section 34 IPC has been challenged in these appeals.

(3.) Heard Mr. RK Dutta, Mr. UJ Saikia and Mr. R. De, learned Amicus Curiae appearing for the appellants in Crl. Appeal (J) No. 148/2012, Crl. Appeal (J) No. 149/2012 and Crl. Appeal (J) No. 149/2012 respectively. Also heard Ms S. Jahan, learned Addl. Public Prosecutor, Assam appearing for the State.