BUL TURI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R.D. Mozumdar, learned amicus curiae, and Mr. D. Das, learned Addl. Public Prosecutor, Assam. The material facts of the prosecution case disclose that:

(2.) The learned amicus curiae submitted the following circumstances to assail the order of conviction:

(3.) In view of the above discussion, it was the stand of the prosecution that the evidence of PWs 1 to 5 are incredible and their version is an interested version only to see that the accused is falsely implicated and sent to jail to gain his property.