GODA HASDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. BN Gogoi, learned amicus curiae for the appellant in Crl.A.((J) 43/2017, Mr. S.K. Agarwal, learned amicus curiae for the appellant in Crl.A.(J) 44/2017 and Mr. A Tiwari, learned amicus curiae for the appellant in Crl.A.(J) 45/2017. Also heard Mr. D Das, learned Addl. PP, Assam.

(2.) All these appeals are directed against the judgment and order dated 08.03.2017, passed by learned Addl. Sessions Judge, Charaideo, Sonari in Sessions Case No.230(S-C)/2010. By the said judgment, learned Addl. Sessions Judge convicted all the three appellants under Sections 447/326/307/34 IPC.

(3.) The appellants were sentenced to imprisonment for 7 (seven) years under Section 326 IPC, imprisonment for 10 (ten) years under Section 307 IPC and imprisonment for 3 (three) months under Section 447 IPC, with varied amounts of fine. All the three appeals being against the common judgment of conviction and sentence, are taken up together for hearing and disposal by this common judgment.