MD. ASFAQUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) After hearing the learned counsel for the parties and perusal of the materials available on record including the depositions and the exhibits, this Court is of the considered opinion that the impugned Judgment and Conviction dtd. 7/5/2019 rendered by the learned Assistant Sessions Darrang, Mangaldoi in Sessions Case No. 54(DM-4)/2017 is liable to be set aside and quashed. Accordingly, same is set aside and quashed and appeal stands allowed.

(2.) The accused/appellant namely Md. Asfaqul Haque, is hereby acquitted giving him benefit of doubt.

(3.) The accused/appellant namely Md. Asfaqul Haque be released forthwith from the custody, if he is not in custody in connection with other case.