PRABHAT GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned Amicus Curiae, Mrs. RD Mozumdar in Crl. A. (J) No. 67/2019 and Ms. D Saikia in Crl. A. (J) No. 8/2019 for the appellants and the learned Additional Public Prosecutor, Mr. M Phukan.

(2.) Both these appeals having arisen out of the same judgment and order, passed by the learned Sessions Judge, Sivasagar in Sessions Case No. 103(S-S)/2017 are taken up for hearing and disposal by this common judgment.

(3.) The appellants were convicted under Section 302 of the IPC and sentenced to imprisonment for life and also fine of Rs. 5,000/- each with default stipulation.