TARUN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Tewari, learned Amicus Curiae. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam as well as Mr. A. Ahmed, learned counsel for respondent Nos.2 to 8.

(2.) The present appeal has been preferred against the judgement and order dtd. 30/4/2011 passed by the learned Additional District and Sessions Judge, FTC, Karimganj in Sessions Case No.49/2009 by which all the accused-persons were acquitted by giving benefit of doubt.

(3.) Being aggrieved by the acquittal, the present appeal has been preferred by Tarun Das, one of the injured in the incident contending that there are sufficient eye witness accounts and other evidences on record to sustain their conviction.