ABDUL LATIF Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is rather an unfortunate case where the learned Sessions Judge has completely misdirected himself in law, forgetting some very basic principles.

(2.) The appeal is directed against the judgment and sentence dated 14-7-2005 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 78/2004.

(3.) Before we go to the merits of the case, we may note that the prosecution evidence in this case was closed on 5-7-2005. The judgment under appeal shows that arguments were heard on the same date, that is, 5-7-2005. Judgment was delivered on 14-7-2005, that is, after about 8/9 days.