ABDUL HAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 8.6.2004 passed by the learned Ad-hoc Additional Sessions Judge, Darrang, Mangoldoi in Sessions Case No. 82(DMFT)/2002, whereby the accused appellants have been convicted and sentenced.

(2.) We have heard Mr. P. Kataki, learned counsel for the appellants and Mr. PC Gayan, learned Public Prosecutor, Assam.

(3.) On 23.10.2000 Md. Joynal Abedin lodged a written FIR Ext. 2 stating inter alia that on the previous night around 12 midnight some miscreants entered into the house of co- villager Abdul Mazid and after brutally killing him took away the dead body. Although the villagers gave a chase they could not trace the dead body. The two widows of the deceased have informed the villagers that they could recognize the miscreants.