ADITYA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.H. Hazarika, learned counsel for the petitioners. Also heard Mr. D. Das, learned Additional Public Prosecutor, Assam, appearing for the respondent.

(2.) This criminal revision petition has been filed by the revisionists challenging the judgment and order dtd. 28/2/2011 passed by the Additional Sessions Judge (FTC), Sonitpur at Tezpur in Criminal Appeal No.15(S-2)/2007. The revisionist No.1 is the father and the revisionist Nos.2, 3 and 4 are his sons. The incident relates to as far back as 24/7/2005 when an FIR was lodged before the Officer-in-Charge of Rakshasmari Police Out Post stating that on that day, i.e. 24/7/2005, at about 6:00 AM in the morning when the informant's younger brother, namely, Bimal Das, was working in the paddy field, the present revisionists attacked him with sticks and hoe and caused grievous injuries to him. The names of the eye witnesses to the incident have also been mentioned in the FIR, who were Sri Mamani Das, Md. Nizam Ali and Sri Sani Das.

(3.) Pursuant to lodging of the aforesaid FIR, the revisionists were arrested and after completion of the investigation, police submitted charge-sheet against all the accused persons under Ss. 341/325/34 IPC.