KASIMUDDIN SARKAR- ACCUSEDS Vs. STATE OF ASSAM,

JUDGEMENT

(1.) THE 10 appellants have been convicted by the Sessions Judge, Goalpara under Sections 148, 302/149 and 323/149 of the I.P.C. and each of them has been sentenced, to rigorous imprisonment for life under Sections 320/149 and to rigorous imprisonment for one month under each of the other two sections. Being aggrieved by the order of the learned Sessions Judge they have now come UD in appeal.

(2.) THE prosecution case in brief was that on 28.7.1968 at about 6 A.M. the accused -appellants formed an unlawful assembly being armed with various deadly weapons with the common object of committing trespass into the land falling in the share of P.W. 1 Abdul Gani and others situated at village Mowartari within Bilasipara Police Station and in prosecution of the said common object caused the death of two Persons, namely, Raijuddin and Rustom and caused injuries to some other persons including . P.W. 9 Shah Alam and P.W. 10 Ismail Sheikh while they came to protest against the actions of the accused. After the occurrence P.W. 1 Abdul Gani lodged an ejahar at the Bilasipara Police Station. Police registered a case and on completion of investigation sent up all the 10 appellants under Sections 148, 323/149 and 302/149 of the I.P.C. they were later committed to the Court of Session by the Additional District Magistrate (J). Dhubri at the conclusion of preliminary enquiry.

(3.) ALL the accused pleaded not guilty to the charges under the aforesaid sections framed against them. Their defence was that the land in question is in possession of accused Kasimuddin since long before and that on the date of occurrence while his sons Osman and Abdul Awal and his son -in -law Habibur Rahman were ploughing the land the complainant party, namely P.W. 1 Abdul Gani, deceased Raijuddin, deceased Rustom. P.W. 9 Shah Alam, P.W. 10 Ismail Shaikh and others came and resisted and in doing so, they assaulted them causing injuries. It was alleged that in the melee the two deceased persons fell in front of some ploughs and received the injuries from the blades of ploughs. The presence of the other accused persons at the time of occurrence was denied.