RAMESWARI BASUMATARY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners herein, three in numbers, are the mothers of the victim Dwijen Basumatary, Nageswar Boro and Borhumkha Boro and have approached this Court invoking jurisdiction under Article 226 of the Constitution of India seeking the following reliefs viz;

(2.) The facts leading to the case seeking the relief as indicated above are briefly summarised as follows :

(3.) The Court vide order dated 20.6.2006 directed the learned District & Sessions Judge, Darrang to enquire into the facts leading to the killing of the victims by the army. Accordingly, the learned District & Sessions Judge, Darrang has made an enquiry and submitted its report on 1.2.2007 to the Registry of the Court holding that the army personnel belonging to 16 Punjab Regiment shot dead the victims in the name of fake encounter after they were picked up by the said regiment.