MAZIR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. N. Choudhury, learned counsel appearing for the appellants. Also heard Mr. K. C. Mahanta, learned PP.

(2.) THIS appeal is presented against the judgment and order dated 23. 11. 04 in Sessions Case No. 34/02, rendered by the learned Sessions Judge, Karimganj, whereby two accused appellants Mazir Uddin and Kabir Uddin have been convicted for murder of Reaz Uddin under Sections 302/34 IPC and have been sentenced to suffer rigorous imprisonment for life and a fine of Rs. 5000/- each, in default, to simple imprisonment for further one year.

(3.) IN the instant case the prosecution adduced as many as eight witnesses whereas only one defence witness was presented before the Trial Court.