MD. SAHIDUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 24.01.2019 passed by the learned Sessions Judge, Morigaon, in Sessions Case No. 15/2013. By the said judgment, the learned Sessions Judge convicted the appellants under Section 302 IPC and sentenced them to imprisonment for life and fine of Rs. 10,000/- each with default stipulation.

(2.) As per the prosecution case, on 09.08.2012, at about 6.30 PM in pursuance of a conspiracy hatched by the present appellants, took the deceased on a motorcycle and he was killed by inflicting multiple injuries with sharp weapons. Besides the present appellants, five others, who were named in the FIR were also involved in the commission of the offence. An FIR was lodged by Nur Mohammed (PW-2), on the basis of which, police registered Mikirbheta P.S. Case No. 163/2012 under Section 120(B)/302/34 IPC and commenced investigation. During investigation, police recorded statement of the witness, recover the weapon of offence, prepared inquest report, sent the body for postmortem examination and Autopsy doctor, Dr. Jayanta Dutta (PW-1) conducted the postmortem examination.

(3.) According to PW-1, the following injuries were found on the person of the deceased.