DUKHIA KUJUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant appeal has been preferred against a judgment and order dated 29.11.2016, passed by the learned Sessions Judge, Chirang, Kajalgaon in Sessions (T-1) Case No.17 (BASU)/2016 by which the appellants have been convicted under Section 302, read with Section 34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.10,000/- each with a default clause of simple imprisonment for 1 (one) year.

(2.) We have heard Mr. MH Ahmed, learned counsel for the appellants as well as Ms. B Bhuyan, learned Addl. Public Prosecutor, Assam.

(3.) The records of the case have also been produced, which have been carefully examined by us.