HITEN SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) These appeals are directed against the order of the learned Additional Sessions Judge, Bajali, Pathsala dated 8.7.2015 in sessions case 26/2008 whereby appellants are sentenced to R/i for 7 years with fine of Rs 5,000 each u/s 304(B) of the IPC and in default to s/i for 3 months and further they are sentenced to R/i for 5 years with a fine of Rs 5,000 each u/s 306/34 of the IPC and in default to S/i for 2 months with further direction both the sentences to run concurrently.

(2.) I have heard Mr R De, learned amicus curiae for appellant (Hiten Sarma) and Mr B Sarma, learned additional public prosecutor for the state. However none appears for other two appellants.

(3.) The background facts in a nutshell are as follows.