ISLAM UDDIN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. H. Laskar, learned counsel for the petitioner. Also heard Mr. M. H. Rajbarbhuiyan, learned counsel for the respondents and also heard Mr. F. A. Laskar, learned Public Prosecutor, Assam.

(2.) This revision has been carried from the judgment and order dated 11.12.2001 passed by the learned Sessions Judge, Cachar, Silchar in Sessions Case No. 18/98 by which the accused/respondents were acquitted from the charges under Sections 364/302/34 IPC.

(3.) The facts in a short c ompass as proj ected by the prosecution may be noticed for the purpose of disposal of this revision. One Islam Uddin Barbhuiyan, P. W. 1, lodged an ejahar at Katigorah Police Station alleging that his brother, Jamiruddin who was running a motor workshop at Panchgram used to go to his workshop daily from his village residence at Ujangram and on 29.9.92, as usual, went to his workshop at Panchgram by did not return in the evening to his house.