(1.) Heard Mr. S. Borthakur, learned counsel for the appellants and Ms. S. Jahan, learned Addl. Public Prosecutor, Assam.
(2.) This appeal is directed against the judgment and order, dated 22.02.2018, passed by the learned Sessions Judge, Bongaigaon, Assam, in Sessions Case No. 85 (BGN)/2015 convicting the2(two) accused appellants under Sections 364(A)/34 of the IPC and sentencing them to imprisonment for life and fine of Rs. 2,000/-, each, with default stipulation.
(3.) The case of the prosecution is that on 21.08.2008, at about 11.30AM, the victim Sahidul Islam was abducted by 3(three) accused persons including the present appellants mentioned in the FIR, who kept him in confinement and demanded a ransom of Rs. 50,00,000/-. An FIR was lodged bythe PW-1, alleging the above facts, on the basis of which police registered a case under Sections 365/387/34 of the IPC.