RAFIQUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. M.H. Ahmed as well as Mr. A. Choudhury, learned counsel for the appellants. Also heard Mr. D. Das, learned Additional Public Prosecutor, Assam.

(2.) THIS appeal is presented against the judgment and order dated 14.6.2010 passed by the learned Additional Sessions Judge (FTC), Barpeta in Sessions Case No. 165/2007 convicting the appellants under Section 366 -A/34 IPC and sentencing them to suffer rigorous imprisonment for five years each and to pay fine of Rs. 5,000/ - each, in default, simple imprisonment for three months each. The appellant No. 8 was acquitted of the offence of Section 376 IPC.

(3.) THERE are eight appellants in this appeal. Appellant Nos. 2, 3, 4, 6, 7 and 8 are all brothers being son of Haji Basir Uddin. Appellant No. 1 is son of appellant No. 2.