AMJAD ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. J. M. Choudhury, learned Senior Counsel assisted by Mr. B. M. Choudhury, Advocate. Also heard Mr. K. Munir, learned Public Prosecutor, Assam.

(2.) THIS appeal is directed against the judgment and order dated 17. 6. 05 passed by the learned Sessions Judge, Bongaigaon, in Sessions Case No. 9 (J)/2003, whereby the four accused-appellants have been convicted under Section 302/34 IPC and sentenced each of them to undergo rigorous imprisonment for life and to pay a fine of Rs. 1,000/- each, in default of payment of fine to undergo rigorous imprisonment for another six months each.

(3.) ON 12. 10. 99, an ejahar was lodged by one Md. Moinul Haque (P. W. 6) before the Officer-in-Charge of Jogighopa Police Station, alleging that at around 11-30 pm in the night before, some assailants trespassed upon the house of his maternal uncle Md. Khalilur Rahman and killed him in his bed. In the FIR it was mentioned that the deceased had land disputes with Md. Samad Ali, Md. Salam Ali, Ali Haider, Sattar Ali and Amjad Ali from before.