SIRAJ UDDIN BORBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) AND ORDER - This appeal, under section 374(2) of the Cr.P.C., 1973 is preferred against the judgment and order, dated 18-12-2007, passed by learned Sessions Judge, Hailakandi, in Sessions Case No. 01 of 2006, convicting the accused-appellants, under Sections 304(B)/34 of the IPC and sentencing them to undergo rigorous imprisonment for 3 (three) years each and to pay a fine of Rs. 1,000/- each, in default, to suffer rigorous imprisonment for 15 days.

(2.) I have heard Mr. KA Mazumdar, learned counsel appearing on behalf of accused-appellant. I have also heard Mr. BJ Dutta, learned Additional Public Prosecutor, Assam.

(3.) I have perused the judgment of the learned trial Court as well as the evidence of 8 witnesses examined by the prosecution and one witness, examined by the defence.