MAJARAF ALI MAJUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 25. 05. 2005 passed by the learned Sessions Judge, Hailakandi in Sessions Case No. 71/02 convicting the accused appellants, under section 302/34 of the Indian Penal Code (hereinafter called IPC) and thereby sentencing them to undergo rigorous imprisonment for life and also to pay a fine of Rs. 2000/- each, in default, to suffer further period of rigorous imprisonment for two months.

(2.) HEARD Mr. A. M. Mazumdar, learned Senior Counsel assisted by Mr. A. Choudhury, Advocate appearing for the appellants and Mr. K. A. Mazumdar, learned Addl. Public Prosecutor, Assam for the State Respondent.

(3.) THE prosecution examined as many as 7 (seven) witnesses including the Medical Officer, who conducted post-mortem examination, and the Investigating Police Officer.