AMIR BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr.V.A.Chowdhury, learned counsel for the appellant Nos. 1 to 4, 6 & 7 and Mr. A. Ganguly, learned counsel for the appellant No. 5 in Criminal Appeal No. 85/2018. Mr. D. Bora, learned counsel appears for the appellant in Criminal Appeal No. 82/2018. Ms. B. Bhuyan, learned Senior counsel and Additional Public Prosecutor appears for the State, assisted by Mr. R. Saloi, learned counsel. Mr. A. Haque, learned counsel appears for the 5 acquitted coaccused persons and Mr. J. A. Sikdar, learned counsel appears for the informant in Sessions Case No. 131/2014. No one appears for the acquitted accused persons in respect of Sessions Case No. 347/2015, despite service of notice upon them.

(2.) Sessions Case No. 131/2014 has arisen out of Sarthebari P.S. Case No. 180/2010, wherein there were 13 accused persons. Out of the 13 accused persons, 5 of them have been acquitted by the learned Trial Court, while the remaining 8 convicted persons have filed the present Crl. App. 82/2018 and Crl. App. 85/2018.

(3.) The cross-criminal case, that is Sessions Case No. 347/2015, has arisen out of Sarthebari P.S. Case No. 179/2012, wherein all the 4 accused persons therein have been acquitted by the learned Trial Court.