RAHIM UDDIN LASKAR Vs. RAHIM UDDIN LASKAR

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 10.03.2010, in Sessions Case No. 25/2008 passed by the learned Additional Sessions Judge, FTC, Cachar, Silchar acquitting the respondents from charge under Sections 149/427/436 of the IPC.

(2.) I have heard Mr. SC Biswas, learned counsel for the appellant as well as Mr. P. Mahanta, learned Amicus Curiae, appearing also for the appellant, who was appointed by this court, vide order, dated 25.02.2020. I have also heard Mr. T. Sk., learned counsel appearing for the respondent Nos. 1 to 15 as well as Mr. BJ Dutta, learned Additional Public prosecutor, appearing for the respondent No. 16.

(3.) I have also perused the records of the learned trial court and the impugned judgment.