ABUBAKKAR SIDDIQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Since both Crl. Appeal Nos. 285/2014 and 328/2014 arise out of the same impugned judgment dated 26.8.2014 passed by the Additional District and Sessions Judge, Fast Track, Nagaon in Sessions Case No.189(N) 2008, they are being decided by this common judgment and order.

(2.) All the eight appellants, namely, (i) Abubakkar Siddique (ii) Insan Ali (iii) Mirzan Ali (iv) Harun Rashid (v) Habibur Rahman (vi) Abdul Hakim (vii) Abdul Naser and (viii) Sangser Ali have been convicted under Sections 302/149 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs.1000.00 each with default stipulation. They have also been convicted under Sections 147 and 148 of the Indian Penal Code and sentenced to rigorous imprisonment for one year on each count. The jail sentences are, however, ordered to run concurrently.

(3.) The victim of the incident was Samsul Hoque, aged about 45 years.