JANTU SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. N. C. Das, learned Senior Counsel assisted by Mr. P. C. Deka, learned counsel for the appellants. Also heard Mr. K. A. Mazumdar, learned Public Prosecutor (P. P), Assam.

(2.) CHALLENGE in this criminal appeal is to the judgment and order dated 2. 9. 2003 passed by the learned Sessions Judge, Darrang, Mangaldoi in Sessions Case No. 249 (DM)/2001 convicting and sentencing all the three appellants under Section 302/34 IPC and sentenced each of them to suffer imprisonment for life and to pay fine of Rs. 1000/- each in default, further rigorous imprisonment for six months.

(3.) THEREAFTER Sri Upendra Chandra Dev Nath (P. W. 1), grandfather of the deceased lodged written FIR with the police of Tangla Police Station stating that on 15. 5. 1996 night some unknown miscreants killed his grandson Haridas Devnath by stabbing him with a sharp weapon and left the body in water of the field at Thakuriapara and the body of the deceased was found at 1. 00 pm on 16. 5. 1996. Police registered a case and P. W. 12, Ahmed Ali took up the investigation of the case.