NUR ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) By these appeals under Section 374 (2) of the Cr.P.C., the appellants have prayed for setting aside the impugned judgment and order, dated 13.07.2017, passed by the learned Sessions Judge, Bongaigaon in Sessions Case No. 187 (M)/ 2013 arising out of G. R. Case No. 93/ 2013, whereby, the appellants have been convicted and sentenced each of them to undergo R.I. for life and to pay fine of Rs.10,000/-, in default, to undergo R. I. for another 6 (six) months under Sections 302/34 of the IPC. We, therefore, propose to dispose of these 3 (three) criminal appeals by this common judgment.

(2.) Heard Mr. M. U. Mahmud, learned counsel for the appellants, Mr. J.C.R. Choudhury, learned Amicus Curiae and Mr. H. R. A. Choudhury, learned counsel for the appellants in Crl. A. No. 342/2017, Crl. A. (J) No.89/ 2017 and Crl. A. No. 386/ 2017.

(3.) In order to appreciate the rival contentions advanced by the parties and issues involved, it is necessary to set out brief facts of the case which gave rise to the present criminal appeals.