KANDE KERKETA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal, preferred from jail, by the accused-appellants, against the judgment and order, dated 24.02.2016, passed by the learned Sessions Judge, North Lakhimpur, in Sessions Case No. 1(NL)/2013, convicting and sentencing the accused-appellants to undergo rigorous imprisonment for life and to pay a fine of Rs. 5,000/- each with a default clause under Sections 302/34 IPC.

(2.) On receipt of the FIR, on such facts, Bihpuria Station registered a case, being No. 285/2011, under Sections 302/326/34 of the IPC, investigated into it, collected evidence, and finally, submitted charge-sheet against the accused-appellants under Sections 302/323/34 IPC.

(3.) After exhausting all the required legal formalities, the trial court of learned Sessions Judge, Lakhimpur, framed a formal charge against the accused-appellants, under Sections 302/323/34 IPC, to which they pleaded innocence. Therefore, the trial commenced.