ANUP NATH AND ORS. Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellants stood charged under Sections 120 (B), 364,302/34 and 201 of the Indian Penal Code for causing death of Purna Kanta Nath on 30th of November, 1992. All the three appellants were tried by the learned Ad-hoc Additional Sessions Judge, Darrang, Mongaldoi and at the conclusion of the trial, three appellants were convicted under Sections 302/201/120 (B) read with Section 34 of the IPC and awarded sentence as under:

(2.) Being highly aggrieved by and dissatisfied with the impugned judgment and order of conviction and sentence, this instant appeal is preferred praying for setting aside and quashing of the same on various grounds contained in the memorandum of appeal.

(3.) We have heard Sri J.M. Choudhury, learned senior counsel, and assisted by Mr. D. Talukdar and Mr. N.P. Das, for and on behalf of the appellants. We have also heard Sri B.S. Sinha, learned Additional Public Prosecutor, Assam, for and on behalf of opposite party, the State of Assam.