RABI MOHALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Criminal Appeal (J) No. 8/2014, has been preferred by appellants Rabi Mahali, Ratan Mahali and Rajesh Mahali against the judgment and order, dated 11.12.2013, in Session Case No. 38/2007, passed by the learned Sessions Judge, Hailakandi, convicting and sentencing each of them to imprisonment for life and to pay a fine of Rs 1000 each and in default of payment of fine, to undergo rigorous imprisonment for 6 months each for their conviction under Section 302 read with Section 34 of Indian Penal Code (IPC).

(2.) The facts preceding this appeal are as follows:

(3.) On receipt of the FIR, a case under Section 341/302/34 of IPC was registered being Algapur P.S Case No. 150/2005, investigated into it, collected evidence and finally, on completion of investigation a charge sheet was laid against accused Rajesh Mahali @ Biswa, Robi Mahali and Ratan Mahali for offences under Section 341/302/34 of IPC.