ABDUL GAFUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A. M. Mazumdar, learned Senior Counsel assisted by Mr. S. Islam, learned counsel appearing on behalf of the appellants as well as Mr. K. C. Mahanta, learned Public Prosecutor, State of Assam.

(2.) THIS criminal appeal has been preferred against the Judgment and Order dated 9. 4. 03 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 47/96, whereby all the five appellants before us have been convicted under Sections 302/149 IPC and sentenced to undergo rigorous imprisonment (for short, 'r. I. ') for life with a fine of Rs. 500/- each, in default, further R. I. for another one month each.

(3.) DURING trial, the prosecution examined as many as seven witnesses including PW 1. Abdul Kasem projected as eye-witness along with two other official witnesses, namely, PW 6 (Dr. Mobidur Rahman) and PW 7 (Hazarat Ali), the Investigating Officer (for short, 'i. O. ' ).