KASER ALI Vs. STATE OF ASSAM AND ANR

JUDGEMENT

(1.) All the three criminal appeals arise out of the same judgment and, therefore, those were heard together and are being disposed of by this common judgment.

(2.) Md. Kaser Ali is the appellant in Crl. Appl. No.72/2013; Sri Babul Adhikari @ Bablu Adhikari is the appellant in Crl. Appl. No.73/2013 and Sri Manik Roy is the appellant in Crl. Appl. No.83/2013.

(3.) Appellants have assailed the legality and correctness of the judgment and order dated 17.01.2013, passed by the learned Addl. Sessions Judge No.2, Kamrup at Guwahati in Sessions Case No.178(K)/2003 convicting the appellants and another accused, namely, Bharat Roy, under Sections 120(B)/364(A)/302/201 of the Indian Penal Code (IPC) and sentencing them to rigorous imprisonment for life and fine of Rs. 10,000/- with a default stipulation for the offence under Sections 120(B), 364(A) and 302 IPC. They were further sentenced to undergo rigorous imprisonment for 5 years and fine, again with a default clause, for the offence under Section 201 IPC; all the sentences to run concurrently.