STATE OF ASSAM Vs. KALAMUDDIN

JUDGEMENT

(1.) Heard the learned Public Prosecutor.

(2.) This appeal by the State is directed against the judgment and order dated 8.12.1998 passed by the Sessions Judge, Hailakandi in Sessions Case No. 25/98 whereby the accused persons were acquitted from charge under Section 302 read with Section 34 IPC.

(3.) On the night of 5.10.1996 Fakarul Islam was found lying dead in the house of Abdul Zabbar with multiple injuries on his person. On police being informed by the mother of the deceased, case was registered and investigated. PW-7 is the doctor Santosh Bhattacharjee who held the autopsy and found the following injuries on the persons of the deceased :-