SUKHRAM MUNDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R. Dutta, learned Amicus Curiae for the appellant Sukhram Munda in Crl. A (J) No. 4/2016, Ms. R. Deka, learned Amicus Curiae for the appellant Stephen Munda in Crl. A (J) No. 5/2016, Ms. P.B. Bordoloi, learned Amicus Curiae for the appellant Naga Munda in Crl. A (J) No. 6/2016 and Ms. S. Kanungoi, learned Amicus Curiae for the appellant Budhu Munda in Crl. A (J) No. 7/2016. Also heard Ms. S. Jahan, learned Additional Pubic Prosecutor, Assam for the State respondents in all the four appeals.

(2.) These 4 (four) Criminal Jail Appeals are directed against the common judgment and order dated 14.12.2015 passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 3 (T) of 2015, wherein and whereby, the four appellants named above were held guilty of the offence punishable under Section 302 IPC read with Section 34 of the same code and sentenced to undergo rigorous imprisonment for life with a fine of Rs. 1000/- each, and on their failure to pay the same, they are to undergo rigorous imprisonment for further 6 (six) months. Being aggrieved by the impugned judgment and order, the appellants who are serving their sentences in Tinsukia District Jail have come before this Court through the Superintendent of District Jail, Tinsukia.

(3.) The facts leading to the appeals briefly stated are as follows:-