ANSAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. B. Sarma, learned Amicus Curiae, appearing for the appellant. Ms. S. Jahan, the learned Addl. Public Prosecutor, Assam represents the State.

(2.) This appeal from Jail challenges, the judgment dated 04.06.2014, passed by the learned Sessions Judge, Karimganj in Session's Case No.65/2009. whereby the accused/appellant was found guilty and was convicted under Section 302/34 of the I.P.C. and was sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs. 2,000/- and in default, to undergo further rigorous imprisonment for one months.

(3.) The prosecution case, as revealed from the FIR filed by Abdul Haque (PW.2), the son of the victim Amir Ali, is that on 22.09, at about 8:30 P.M., while his father went to the Masjid of their locality for offering Eshar namaaz. he was attacked by accused Jiarup, Jainal, Bareque Ali and Ansar Ali, causing injuries. Later he succumbed to his injuries at the Kaliganj PHC.