STATE OF ASSAM Vs. PARITOSH KARMAKAR

JUDGEMENT

(1.) A long list of legal battles has, eventually, brought this appeal for hearing and decision before us. For the purpose of effective decision in this appeal, it is imperative to look into some of the relevant facts as reflected from the materials on records and the submissions made on behalf of the parties appearing before us.

(2.) In a narrow compass, the facts leading to the present appeal may be narrated as follows:-

(3.) We have heard Mr. G. Gopal, learned Government Advocate, Assam, appearing for the appellants, Mr. A.S. Choudhury, learned Senior Counsel appearing on behalf of the respondent Nos. 1 to 20 and Mr. M. Bhuyan, learned counsel for the respondent Nos. 21 to 39.