STATE OF ASSAM Vs. SANJAY CHANDRA

JUDGEMENT

(1.) The death reference and the appeal preferred by the appellants against their conviction and sentence are taken up together for disposal for the sake of convenience and brevity.

(2.) The accused appellants stood convicted under Sections 302/364A/201 read with Section 34 of the Indian Penal Code by the learned Sessions Judge, Morigaon in Sessions Case No. 27/2013 vide his judgment and order dated 21.04.2015 and death sentence has been awarded to all the 3 accused appellants under Sections 302/34 of the Indian Penal Code and further sentenced to Rigorous Imprisonment for life under Section 364A/34 of the Indian Penal Code and Rigorous Imprisonment for 7 years under Section 201/34 of the Indian Penal Code with a further direction that the sentences shall run concurrently.

(3.) Being highly aggrieved and dissatisfied with the judgment and sentence, they have preferred this appeal for setting aside their conviction and sentence.