KARTIK CHAKRABORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. K. Mahajan, learned counsel for the appellants and Mr. H. Sharma, learned Addl. Public Prosecutor, Assam.

(2.) The two appeals have been preferred against the judgment and order dated 13.11.2007 passed by the learned Additional Sessions Judge (FTC), Bongaigaon in Sessions Case No.25(d)/2001 convicting the accused persons under Sections 120(B)/460/302/34 IPC and sentencing them to rigorous imprisonment for 10 years and fine of Rs.5000 each with a default clause for the offence under Section 460IPC; for the offence under Sections 120(B)/302 IPC imprisonment for life and fine of Rs.5000 with a default stipulation; and for the conviction under Sections 302/34 IPC, they were sentenced imprisonment for life and to pay fine of Rs.5000 with a default clause. It was ordered that sentences would run consecutively in respect of convict Shri Ajay Chakraborty and concurrently for the other convicts, namely, Shri Kartik Chakraborty, Jabed Ali and Ali Akbar.

(3.) In Criminal Appeal No.7/2008, Kartik Chakraborty, Jabed Ali and Ali Akbar are the three appellants whereas Ajay Chakraborty is the sole appellant in Criminal Appeal No.8/2008.