SWEET HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) These appeals are directed against the common Judgment and order dated 25.04.2013, passed by the learned Sessions Judge, Morigaon in Sessions Case No.51/2009 under section 365/302/201/34 IPC. Therefore, we propose to dispose of the same by this common judgment and order.

(2.) Under the aforesaid judgment, Smti. Anita Mali and Md. Sweet Hussain, appellants in Criminal Appeal No. 141 and 151 of 2013 respectively stood convicted of offences under section 364/302/201/34 IPC and were sentenced to imprisonment for life and to pay a fine of Rs.10,000/-, in default of payment of fine, R.I. for another 1(one) year for the offences under section 364/302/34 IPC, R.I. for 3 years and to pay a fine of Rs. 5,000/- in default of payment of fine, R.I. for another 6(six) months for the offences under section 201/34 IPC.

(3.) Being aggrieved by and dissatisfied with the aforesaid judgment, the appellants (hereinafter referred to as 'accused persons) have preferred those appeals challenging the judgment in question on the grounds more than one.