(1.) This is an appeal from the judgment and sentence of the learned Sessions Judge of Sylhet, at the Sessions held at Cachar, who differing from both the assessors found the six appellants guilty of the offence of dacoity under Section 395, Indian Penal Code, and sentenced them each to five years rigorous imprisonment.
(2.) There is no doubt that a very serious dacoity took place on the night of the 2nd May 1911 in the house of Sonai Goalini of Ramnagar and a large quantity of valuable property belonging to herself and to her pujari, Balbhadra, was carried off.
(3.) Of the six appellants Hasan and Sajid have elected to escape from Jail without having their appeal heard. Their appeals must, therefore, be dismissed and the conviction and sentence passed upon them confirmed.