ABDUL MAZID Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr.A.S.Choudhury, learned senior counsel for the appellants and the learned P.P.

(2.) This criminal appeal is directed against the judgment and order dated 4.9.96 passed by the Additional Sessions Judge, Nagaon in Sessions Case No. 66(N) 92(G.R.Case No. 2092/87), whereby the eight accused appellants were convicted for the offence u/s 307/34, IPC and sentenced them to Rigorous Imprisonment for four years and to pay a fine of Rs.1,000/- each in default further Rigorous Imprisonment for six months each.

(3.) The prosecution story, in brief, is that Md.Iman Hussain of village Dhaniabheti Pathar under Batadraba P.S. Nagaon, had a plot of land and he grew paddy. On 19.11.87 when they were harvesting the said paddy, the 8 accused appellants alongwith Abdul Jabber, father of Abdul Mazid, being armed with fire-arms and other weapons came to the place of occurrence and fired shots in order to take forcible possession of the land. Eight members of the complainant side sustained gun shot injuries.