ANJUMA BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.H. Laskar, learned counsel for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State and Mr. P. Rahman, learned counsel appearing for the respondent Nos.2/3.

(2.) This appeal has been preferred by the informant in Sessions Case No. 313/2014 under Sec. 372 r/w Sec. 378 of Cr.P.C., against the judgment and order dtd. 23/5/2018 passed by the learned Additional Sessions Judge, Bilasipara, whereby learned Additional Sessions Judge, had acquitted the respondents Nos. 2 and 3 from the charge of the offence under Sec. 341/326/307/302/34 IPC.

(3.) The factual matrix leading to the case of the informant is that she lodged an FIR before the officer-in-charge Chapar Police Station on 7/2/2012, stating inter alia that on 6/2/2012 at about 10:30 p.m., when her husband Sanowar Ali was returning from his own brick kiln on his motorcycle bearing No. As-17-8741, a gang of miscreants intercepted him on his way and assaulted him with sharp weapons, as a result of which, he died on the spot. It is also stated in the FIR that when there was hue and cry raised by her husband at the time of the incident, co-villager Sahidul Islam came to the place of occurrence and when he tried to restrain the miscreants, they also inflicted serious injuries on the left hand of Sahidul Islam.