ABDUL HAQUE ALIAS BURANI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel for both sides.

(2.) This appeal is directed against the Judgment and Order dated 21.04.2004 passed by the Sessions Judge, Barpeta in Sessions Case No.9/1999 (GR Case No. 877/93).

(3.) In Sessions Case No. 9/1999 six accused persons were tried by the Sessions Judge, Barpeta for commission of the offence u/s 120B/341/324/302 read with Section 34 1PC. During trial, prosecution examined 24 witnesses and there were as many as 16 paper exhibits. On conclusion, the learned Sessions Judge acquitted accused Samshul Haque and accused All Hussain. The remaining four accused persons were convicted u/s 120B/341/324/ 302/34 IPC. Out of the four convicts, accused Biplab Sarkar died during the pendency of this appeal and the appeal against this accused stands abated.