TAJUDDIN BARBHUIYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgement and order dated 21.12.2000, passed by the learned Sessions Judge at Hailakandi, in Sessions Case No. 57/99.

(2.) The prosecution case in brief is that on 20.4.98 at about 10.00 AM. the deceased Abdul Sahid was called up by his brother to attend a Bichar at his place and accordingly, Abdul Sahid went there. After sometime, the family members heard the shout from Abdul Sahid and they rushed to the place of occurrence. It may be mentioned here that the house of the accused person and the deceased are situated nearby. When the wife and sons of the deceased reached the place of occurrence, they saw the accused person assaulting their father and when they tried to intervene, they were also assaulted. Afterwards, Abdul Sahid was removed to hospital but he succumbed to the injuries before reaching the hospital.

(3.) P.W.-6 is Dr.Dulal Mukherjee, who held the post mortem over the dead body and found the following injuries on the person of the deceased.