KALA MIA LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The 3 (three) Criminal Appeals have arisen out of the common judgment and order dated 19.12.2013 passed by the Additional Sessions Judge, Cachar, Silchar in Sessions Case No. 71/2008 and therefore, those are taken up together for disposal.

(2.) Criminal Appeal No. 10(J)/2014 is preferred by Kala Mia Laskar against the judgment dated 19.12.2013 whereby, he was convicted U/Ss 148/447/323/302 of the Indian Penal Code (IPC). On conviction, he was sentenced to undergo rigorous imprisonment for life with a fine of Rs. 5000/- U/s 302 of the IPC and in default, to undergo further rigorous imprisonment for 6 (six) months. For his conviction U/s 148 of the IPC, he was sentenced to undergo rigorous imprisonment for 6 (six) months. For his conviction U/s 447 of the IPC, he was sentenced to undergo rigorous imprisonment for 1 (one) month and for conviction U/s 323 of the IPC, to undergo rigorous imprisonment for 4 (four) months. All the above sentences were directed to run concurrently with the period already spent on detention to be set off.

(3.) The 3 (three) appellants in Criminal Appeal No. 22/2014 have assailed the judgment and order dated 19.12.2013 for being convicted U/Ss 148, 447 and 323 of the IPC and pursuant to which, they were sentenced to undergo rigorous imprisonment for a period of 6 (six) months U/s 148 of the IPC; rigorous imprisonment for 1 (one) month for the conviction U/s 447 of the IPC; and rigorous imprisonment for 4 (four) months for the conviction U/s 323 of the IPC. All the sentences were directed to run concurrently and the period already spent on detention to be set off.