DIPAK SUBEDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M Bora, learned Senior Advocate, assisted by Mr. D.K Baidya, learned counsel, appearing for the appellant. Also heard Ms. B Bhuyan, learned Senior Counsel and Addl. Public Prosecutor, assisted by Ms. R Das, learned counsel, appearing for the respondent.

(2.) By the judgment and order dtd. 19/8/2024 passed by the learned Additional Sessions Judge No. 2, Nagaon in connection with Sessions (T1) Case No.48/201, the present applicants/appellants, namely, Dipak Subedar and Ajit Subedar along with an another accused/appellant via were convicted under Ss. 341/302/34 IPC and each of them were sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.10,000.00, in default to undergo simple imprisonment for three months, for committing the offence under Sec. 302/34 IPC and to undergo simple imprisonment for a period of one month and to pay a fine of Rs.500.00 each, in default to suffer simple imprisonment for 7 days, for committing the offence under Sec. 341 of the IPC. All the three accused persons, who have been convicted by the learned Additional Sessions Judge No.2, Nagaon including the present applicant, have preferred Criminal Appeal No. 345/2024, which is pending disposal before this Court.

(3.) The sentence in respect of one of the accused/appellants i.e. Baneswar Subedar was suspended vide Order dtd. 9/12/2024 in I.A(Crl.) 993/2024.