BIDHAN DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal, under Section 374(2) of the Cr.P.C., has been filed challenging the judgment and order, dated 13.7.2016, passed by learned Sessions Judge, Jorhat, in Sessions Case No. 68(JJ)/2011, convicting the accused-appellants and sentencing them to undergo rigorous imprisonment for 7 years each and to pay a fine of Rs. 10,000/- each for commission of offences under Sections 307/34 IPC.

(2.) I have perused the records of the learned trial court including the evidence of the witnesses. I have also perused the impugned judgment.

(3.) The fact leading to the case is that, on 19.6.2010, Sri Ramnath Doley, lodged an FIR with the Lahdoigarh Police Outpost, alleging, inter-alia, that on 17.6.2010, in the night, the accused-appellants came to his house, took him away forcibly putting him in a gunny bag threw him into the river Brahmaputra. He was recovered alive by Sri Jiban Doley/PW1, Sri Amar Doley/PW8, and Sri Sri Rajen Doley/PW He was thrown in the river, putting him in a gunny bag on the allegation that he was practising witchcraft.