REGENT COMPUTRONICS PVT. LTD.

Md. Abdul Goni Appellant

V/S

Md. Sibir Ahmed Respondents

Referred Judgements :-

SHER SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
DARGAHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAVINDER SINGH VS. STATE OF HARYANA [REFERRED TO]
LABH SINGH VS. STATE OF PUNJAB [REFERRED TO]
UMEDBHAI JADAVBHAT VS. STATE OF GUJARAT [REFERRED TO]
RAJINDER KUMAR KINDRA VS. DELHI ADMINISTRATION [REFERRED TO]
TRIVENI RUBBER AND PLASTICS TIRUVALLA KERALA VS. COLLECTOR OF CENTRAL EXCISE COCHIN [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF PUNJAB VS. POHLA SINGH [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
SUCHAND PAL VS. PHANI PAL [REFERRED TO]
GORLE S NAIDU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SACHCHEY LAL TIWARI VS. STATE OF U P [REFERRED TO]
PULICHERLA NAGARAJU ALIAS NAGARAJA REDDY VS. STATE OF A P [REFERRED TO]
STATE OF MADHYA PRADESH VS. BACCHUDAS ALIAS BALRAM [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
ARUN TURI VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N. Haque, counsel for the appellant. Also heard Mr. A. Ahmed, learned counsel appearing for the respondent Nos.1-7 and Mr. P. Borthakur, learned Additional Public Prosecutor, Assam, appearing for the State/respondent No.8.

(2.) The present appeal has been filed by the complainant (appellant herein) being aggrieved by the acquittal of the accused persons (respondent Nos.1 to 7) vide impugned judgment dtd. 19/2/2018 passed by the learned Additional District and Sessions Judge, Fast Tract Court, Hojai, Sankardev Nagar in Sessions Case No. 275/2013 under Ss. 148/149/447/323/302 of the IPC by giving benefit of doubt.

(3.) The aforesaid criminal proceeding was initiated on a complaint lodged by the present appellant, Md. Abdul Goni before the Officer-in-Charge of Murajhar Police Station on 27/3/2012 alleging that at around 7:00 A.M. on 24/3/2012, the accused persons, namely, (1) Sibir Ahmed, S/o- Mukaddas Ali; (2) Misbah Uddin, S/o Akaddas Ali; (3) Taz Uddin, S/o Mukaddas Ali, (4) Nasim Uddin, S/o Akaddas Ali; (5) Akaddas Ali, S/o Late Madarish Ali; (6) Muktar Uddin, S/o Mukaddas Ali and (7) Abadur Rahman, S/o Akaddas Ali, (respondent Nos.1-7) started erecting a house on the land owned and possessed by him. It was alleged that as his father Md. Jamir Uddin prevented them (respondent Nos.1-7) from constructing the house, the accused persons hacked his father with sharp dao(s) and when the appellant went there to save his father Jamir Uddin, the accused persons also struck him with iron rod(s). The complainant also alleged that the accused persons had assaulted his wife Muslima Begum and mother Golapjan Begum, causing injuries to them.

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MD. ABDUL GONI Vs. MD. SIBIR AHMED

Referred Judgements :-

JUDGEMENT

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