RAM BIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant is aggrieved by his conviction and sentence passed by the learned Sessions Judge, Hailakandi in Sessions Case No.40/2005 by a judgment dated 15-2-2006.

(2.) WE are of the opinion that matter is not free from doubt and so the appellant must be given the benefit thereof and his appeal accepted.

(3.) AT this stage it may be mentioned that insofar as Radha Kanta Bin is concerned he was acquitted of all the charges and the appellant was also acquitted of causing grievous hurt to Parsuram Mal and simple hurt to Sunil Mal. He was however convicted of committing the murder of Anita Mal and was, therefore, sentenced to imprisonment for life.