GANI MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The appellants named above, along with two others, namely, Mijan Miah alias Mijan Hossain and Billal Miah alias Billal Hossain were, in connection with Sessions Trial No.15(WT/S) of 2007, charged by the learned Additional Sessions Judge, Sonamura, for commission of offences punishable under Sections 148 and 302 read with Section 149 of IPC, to which they pleaded not guilty and claimed to be tried.

(2.) The appellants, being aggrieved, presented this appeal.

(3.) Facts of the case may be summerised thus:-