DALI TUDU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the appeals from jail are preferred by the appellants, namely, Sri Dali Tudu and Sri Shram Tadu being aggrieved with the judgment dated 22.06.2016 passed by learned Additional Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 259/2011 arising out of GR Case No. 2001/2011 corres-ponding to Rangapara Police Station Case No. 204/2011, whereby they have been convicted under Sections 302/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life with fine of Rs. 1,000/- each, in default to undergo rigorous imprisonment for 2 (two) months each, for committing the offence of murder and causing death of one Radha Tudu.

(2.) Heard Mr. Ikbal Hussain Saikia, learned Amicus Curie for the appellants and Mr. Makhan Phukan, learned Additional Public Prosecutor for the State.

(3.) Both the appeals are against the same judgment of conviction and sentence dated 22.06.2016 and are analogous, wherein the learned counsels for the parties are also same. As such, we decided to hear and dispose of both the appeals together.