ABU SHAMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant review petition has been filed by five petitioners, who are sons and daughters of Mustt. Majeda Khatun - Respondent No.7 of the review petition.

(2.) Mustt. Majeda Khatun preferred a writ petition being WP(C) No.644/2013 claiming for compensation and an enquiry to the circumstances leading to the murder of her husband - Siddique Ali in Sadiya Jail. It may be pertinent to mention herein that the Siddique Ali, who was also the father of the present review petitioners, was serving his sentence for rigorous imprisonment for life in Sadiya Jail in pursuant to the judgment and order of conviction passed by the learned Sessions Judge, Morigoan in Sessions Case No.21/2002.

(3.) This court vide judgment and order dated 14.6.2013, apart from other directions also directed the Government to pay an amount of Rs.3 lakhs as compensation to the petitioner within a period of three months from the date of the judgment. But later, Mustt. Majeda Khatun entered into second marriage with Md. Miraj Ali in the month of July, 2013, and left the instant review petitioners. Two certificates dated 6.1.2014 (Annexure-B and C) have been issued to this effect by the Goanburah of the village where Mustt. Majeda Khatun and the review petitioners used to reside together earlier, but she left her children after solemnizing marriage with Md. Miraj Ali in the month of July, 2013 and from enquiry, it is known that she is now residing at Guwahati.