RAMESWAR KAKOTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Das, learned senior counsel assisted by Mr. D.K. Bhattacharyya, learned counsel appearing for the appellant in Crl. Appeal No.198/2015, Mr. S. S. S. Rahman, learned counsel appearing for the appellant in Crl. Appeal No.4/2016 and Mr. P. Bora, learned counsel for the appellant in Crl. Appeal No.215/2017. We have also heard Ms. S. Jahan, learned Addl. P.P., Assam, representing the State in all these appeals and Mr. A. K. Bhuyan, learned counsel appearing for the respondent No.2 in Crl. Appeal No.198/2015. Mr. K. Munir, learned counsel, has appeared for the respondent Nos.3, 4 and 5 in Crl. Appeal No.215/2017.

(2.) These three appeals arise out of the common judgment and order dtd. 6/7/2015 passed by the Court of learned Additional Sessions Judge (FTC), Kamrup, Rangia, in connection with Sessions Case No.231/2010 and as such, we propose to dispose of the three appeals by this common judgment. The facts and circumstances giving rise to the filing of the appeals may be noticed hereunder.

(3.) On 13/12/2007 Sri Dipankar Singha Lahkar, son of Late Munindra Singha Lahkar had lodged an ejahar with the Officer-in-Charge, Rangia Police Station informing that on 13/12/2007, at about 7.30 p.m. 3 unidentified miscreants had shot dead his father Munindra Singha Lahkar in their residence at Ward No.3 of Rangia Town and fled the scene. The miscreants had also caused injuries to his cook Sri Dipak Nath by striking him on his head. A request was, therefore, made to the police to look into the matter and take necessary steps to nab the culprits.