ABDUL AZID (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S.K. Nargis, learned counsel appearing for the ten appellants, Ms. B. Bhuyan, learned Additional Public Prosecutor appearing for the State of Assam and Mr. T. Islam, learned counsel appearing for the respondent No. 2.

(2.) This is an appeal directed against the judgment and sentence order dated 24.8.2015 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 63/2013, wherein the appellants were held guilty of having committed the offences punishable under Sections 147, 148, 323 and 302 IPC read with Section 149 of the same code and sentenced to various terms of imprisonment and a fine of Rs. 5000/- each and in case of default thereof to a further imprisonment of six months each.

(3.) The brief facts of the case as submitted by the learned counsels and as we find in the case record are as follows:-