DULU SUTRADHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) By the judgment and order dated 4-8-95 passed in Sessions Case No. 52/94, learned Sessions Judge, Cachar at Silchar convicted the accused Dulu Sutradhar and Naru Das under S. 302/34, IPC and sentenced them thereunder to imprisonment for life and also to pay fine of Rs. 2000/- each, in default, to further two month's R.I.

(2.) The accused Dulu Sutradhar filed Criminal Appeal No. 191(J)/95 and the accused Naru Das filed Criminal Appeal No. 199/95 against their conviction and sentence as aforesaid.

(3.) By an order dated 8-7-96 passed in Criminal Appeal No. 191(J)/95, this Court directed, "this appeal will be connected with Criminal Appeal No. 199/95 and will be listed together for hearing". Accordingly, it is proposed to dispose of Criminal Appeal No. 191(J)/95 and Criminal Appeal No. 199/95 by this common judgment after hearing both the appeals listed together.