SRI SIVA DEURI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. SK Nargis, learned counsel for the appellants. Also heard Mr. M Phukan, learned Additional Public Prosecutor, Assam and Mr. T Deori, learned counsel for respondent No.2, informant.

(2.) These appeals are directed against a common judgment and order dated 29.11.2014, passed by the learned Sessions Judge, Morigaon in Sessions Case No.54/2011. By the impugned judgment and order, the learned Sessions Judge, convicted the accused appellants, under Sections 302 IPC and sentenced them to suffer rigorous imprisonment for life and to pay fine of Rs.10,000/- each, in default, to undergo further rigorous imprisonment for 1(one) year.

(3.) Aggrieved by the said judgment and order, the appellants have come up with the present criminal appeals and the same are being taken up together by this common order.