AYESHA BEGAM Vs. SAMIR UDDIN

JUDGEMENT

(1.) Criminal Appeal No.243/2005 has been filed by Smt. Ayesha Begam, the informant and mother of the deceased Mashuk Ahmed, under Section 378 of the Code of Criminal Procedure, 1973, against the judgment dated 28.09.2005 passed by the learned Sessions Judge, Karimganj, in Sessions Case No.75/2004, corresponding to G.R. Case No.1161/2001, arising out of Patharkandi P.S. Case No.253/2001, acquitting the respondent Nos.2 to 7 from the charges framed under Sections 148/149/447/323/302 IPC and convicting the respondent Nos.1 and 8 under Section 304 Part-II IPC and under Section 323 IPC, respectively, praying for conviction of all the respondents under Sections 148/149/447/323/302 IPC.

(2.) Criminal Appeal Nos.255/2005 and 270/2005 have been filed by the accused, Abdul Hannan and Samir Uddin, (respondent Nos.8 and 1 in Criminal Appeal No.243/2005) against the judgment dated 28.09.2005 passed by the learned Sessions Judge, Karimganj, in Sessions Case No.75/2004, (G.R. Case No.1161/2001), arising out of Patharkandi P.S. Case No.253/2001, convicting under Section 323 IPC and Section 304 Part-II IPC, and sentencing them to suffer rigorous imprisonment for 6(six) months and to pay fine of Rs.500/-, in default, to suffer simple imprisonment of 1(one) month and to suffer rigorous imprisonment for 10(ten) years and to pay a fine of Rs.5,000/-, in default, to suffer simple imprisonment of 6(six) months, respectively.

(3.) As all the above mentioned 3(three) criminal appeals have arisen out of the same judgment in Sessions Case No.75/2004, corresponding to G.R. Case No.1161/2001, arising out of Patharkandi P.S. Case No.253/2001, those are taken up for hearing and disposal together.