RAJU SAHU Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal, preferred from jail, by the accused-appellants, against the judgment and order, dated 11.8.2016, passed by the learned Sessions Judge, Jorhat, in Sessions Case No. 38 (J-T)/2015, convicting and sentencing the accused-appellants to undergo rigorous imprisonment for life each and to pay a fine of Rs. 15,000/- each with a default clause, under Sections 302/34 IPC.

(2.) The fact of the prosecution case is that, on 28.12.2014, the accused-appellants assaulted and committed murder of the deceased following some altercation amongst them and threw the dead body in the Dhubi Phukhuri (pond). The dead body was recovered from the said pond on 30.12.2014.

(3.) On the basis of the above facts, the informant (PW2) lodged the FIR with the Mariani Police Station through the Deberpar Police Outpost which registered a case, being Mariani PS Case No. 286/2014, under Sections 302/34 of the IPC, investigated into it, collected evidence, and on completion of investigation, laid charge-sheet against the accused-appellants under Sections 302/34 IPC.