RAGHA MURA AND ORS. Vs. STATE OF ASSAM

JUDGEMENT

(1.) This judgment passed in Criminal Appeal No. 69 (J) /2014 shall also decide Criminal Appeal Nos. 70 (J) & 71 (J) , both of 2014, because they arise out of the same impugned judgment and were heard analogously.

(2.) All the three appellants, namely, Ragha Mura, Abu Mura and Jiten Mura - have been convicted under Section 304 Part-I of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs.2,000/- with default stipulation.

(3.) The victim of the incident was Sanjib Mura @ Bandre, aged about 32 years. He was also brother-in-law of the appellants. He and the appellants even lived in the same village Thekeraguri under Dibrugarh District of Assam.