TAIJUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Leave granted.

(2.) A land dispute caused the loss of life of Abdul Wahab ('the victim'). A house was being constructed on land stated to be of the victim and others when the accused persons came in a mob towards the house of the victim armed with lathis, spears, daggers, etc. The endeavour of the victim to escape by taking shelter in the house of Shorab Ali did not succeed as the house was surrounded, walls of the house were broken and a mounted assault made on the victim. Different accused were assigned different roles to the extent of the weapon they wielded. The body of the victim was carried and disposed of by throwing in the river Brahmaputra.

(3.) Case No.145 of 1998 was registered by Bagbar police station under Sections 147/148/149/324/326/302/201 of the IPC. The decomposed body of the victim was recovered subsequently, which was sent for post-mortem. Charges were framed against the accused under Sections 147/148/324/302/201 read with Section 149 of the IPC and all the accused pleaded not guilty. The learned Sessions Judge convicted all the 32 accused and sentenced them to life imprisonment vide judgment dated 8.5.2015.