KHALILUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Criminal Appeal No. 222/2005 is preferred by Md. Khalilur Rahman @ Khalilur Rahman Laskar and Oliur Rahman Laskar @ Oliur Rahman against the judgment and order dated 31.8.2005 passed by the learned Ad hoc Additional Sessions Judge, Sankar Dev Nagar, Hojai in Sessions Case No. 27(N)/2004 convicting them under Section 304 Part-II IPC and sentencing them to suffer rigorous imprisonment for three years and to pay fine of Rs. 1,000/- each, in default, to undergo rigorous imprisonment for 60 days.

(2.) Criminal Revision Petition No. 718/2005 is preferred by Md. Shahjahan, the informant of Morajhar Police Station case No. 105/2001, being aggrieved by acquittal of Khalilur Rahman and Oliur Rahman under Section 147/148/447/323/324/302/149 IPC and praying for enhancement of conviction and sentence.

(3.) Both the Criminal Appeal and the Criminal Revision Petition have been heard together and are being disposed of by this common judgment and order.