ASHOK DEB Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD the Learned Counsel appearing for the appellants. Also heard the learned Public Prosecutor.

(2.) THIS appeal is filed to challenge the judgment and order dated 10.3.2005 in Sessions Case No. 4/02 rendered by the Sessions Judge, Hailakandi, whereby the accused appellants have been convicted for an offence under Section 302/34 of the IPC and have been sentenced to imprisonment for life and a fine of Rs. 5000 each and in default, further imprisonment for 3 months.

(3.) ON the basis of the information given by the PW1 Anil Deb, a G.D. Entry No. 67 dt. 5.5.2000 was recorded in the Jamira police out post and the FIR was forwarded to the Katlicherra P.S. for registering a case and accordingly Katlicherra P.S. Case No. 67/2000 was registered on 6.5.2000.