NILENDU PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S. K. Medhi, learned counsel appearing for the appellants. Also heard Mr. D. Das, learned Addl. P. P. , Assam.

(2.) THIS appeal is directed against the judgment dated 27. 9. 2005 passed by the learned Sessions Judge, Karimganj in Sessions Case No. 108/2004 (G. R. Case No. 472 of 2002) convicting the accused appellants under Section 304 (B)/34 IPC and sentencing them to suffer rigorous imprisonment for 7 years each with a fine of Rs. 2000/- each in default to suffer simple imprisonment for 3 months each.

(3.) THE case being exclusively triable by the Court of Sessions, the same was committed to the Court of Sessions at Karimganj by the learned Sub-Divisional Judicial Magistrate (S), Karimganj.