NANDA PATHAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentence awarded by the learned Session Judge, Nalbari in Sessions case No. 15 (N)/87.

(2.) THE five appellant, namely, Ramesh Pathak, Nava Pathak, Pradip Pathak, Nanda Pathak and Ram Mohan Barman were booked for trial under Sections 302/34 Indian Penal Code and the learned Sessions Judge found accused Ramesh Pathak, Nanda Pathak, Nava Pathak, Pradip Pathak and Ram Mohan Barman guilty under Section 302/34, Indian Penal Code and convicted and sentenced them to undergo life imprisonment and to pay a fine of Rs. 500/ -. The learned Session Judge also find all the five accused persons guilty under Sections 323/34, Indian Penal Code convicted and sentenced each of them to pay a fine of Rs. 500/ -. Hence this present appeal.

(3.) WE have heard Mr. Choudhury, learned Counsel for the appellants and Mr. Goswami, learned Public Prosecutor.