ADITYA SARKAR AND ORS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J.M. Choudhury, learned senior counsel assisted by Mr. B.M. Choudhury and Mr. U. Choudhury, learned Counsel for the Appellants and also heard Mr. K.C. Mahanta, learned PP, Assam.

(2.) The learned Additional Sessions Judge, (for short, the learned Judge) Cachar at Silchar by his judgment and order dated 4.12.2003 passed in Sessions Case No. 88/99 convicted all the 12 (twelve) Appellants herein including one Ranu Sarkar who is not before us, under Sections 302 / 149, IPC, having found them guilty of committing the crime of killing one Haripada Sarkar (hereinafter referred to as 'the deceased') and sentenced each of them accordingly to undergo Rigorous Imprisonment (for short, 'RI') for life and to pay a fine of Rs. 1000/- each, in default of payment of fine, to undergo RI for another 6 (six) months.

(3.) The Appellants Aditya Sarkar and Dhirendra Das @ Dhirendra Sarkar were also convicted under Section 427, IPC and sentenced to undergo RI for 3 (three) months each.