STATE OF ASSAM Vs. JIT KAKATI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 31.5.2003 passed by the learned Sessions Judge, Jorhat in Sessions Case No. 4(JJ) of 1994.

(2.) Heard Mr. Z. Kamar, learned Public Prosecutor for the State, Mr. P. Kataki, learned counsel for the respondents No. 2 to 5 and Mr. BN Gogoi, learned Amicus Curiae appearing for the respondent No. 1.

(3.) The material fact of the prosecution case is that Smti. Rekha Dutta is the deceased. The deceased was promiscuous with the accused No. 1, Sri. Jitendra Nath Kakati, who is also respondent No. 1 here. The respondents No. 2 to 5 are the accused before the trial court and they are friends of accused No. 1. The accused No. 1 was working as Asstt. Manager in the Gatanga Tea Estate. The Sangsowa Tea Estate is the neighbouring Tea Estate. The accused No. 1 was frequently visiting Sangsowa Tea Estate to met the deceased. Jibon Dutta-PW 20 is the brother of the deceased.