RUP SINGH BHUMIZ Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Crl.A(J) 85/2014 and Crl.A(J) 86/2014, are preferred from jail, by the accused-appellants, Rup Singh Bhumiz and Fidrish Orang, respectively, against the judgment and order, dated 11.06.2014, passed by the learned Additional Sessions Judge, Goalpara, in Sessions Case No. 329/2012, convicting and sentencing the accused-appellants to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/- each, with a default clause, under Sections 302/34 IPC.

(2.) On receipt of the FIR, through Simlitola Police Out Post, the Rongjuli Police Station registered a case, being No. 80/2011, under Sections 302/34 IPC, investigated into it, collected evidence, and on completion of investigation, laid the charge-sheet against the appellants under Section 302/34 IPC.

(3.) After exhausting all the required legal formalities, the trial court framed a formal charge against the appellants, under Sections 302/34 IPC. The appellants pleaded innocence to the charge and claimed to be tried. Therefore, the trial commenced.