BIDHAN CHANDRA SUTRADHAR Vs. KRISHNA MOHAN TELI

JUDGEMENT

(1.) HEARD Mr. B. Kar Purkayastha, the learned counsel for the petitioner and Mr. J. M. Choudhury, the learned counsel for the respondents.

(2.) THIS revision is directed against the judgment and order dated 27.11.1996 passed by the Sessions Judge, Hailakandi in Sessions Case No. 27/95 acquitting the accused persons from charges Under Section 302/34 and 324/34 IPC.

(3.) THE dispute is in respect of a plot of land between the complainant side and the accused persons and as per the prosecution on the date of occurrence at about 1.30 pm the accused persons being armed with lathies, ballams etc. assaulted Binode Sutradhar and Bijit causing their deaths.