DHRUBA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. K. Agarwal who has been appointed as Amicus Curiae to defend the appellants as Mr. S. I. Rahman the engaged learned counsel of the appellants is reported to have left the profession to join in the Assam Judicial Service and no counsel till date has been appointed by the appellants to defend their case. In appointing Mr. Agarwal as Amicus Curiae this Court has also kept in mind the long pendency of this criminal appeal which has been awaiting for final disposal since 2001.

(2.) ALSO heard Mr. K. A. Mazumdar, learned P. P. , representing the State of Assam.

(3.) IT is a shocking case of ghastly triple murder committed in a cruel and diabolic manner wherein the precious lives of three innocent young women have been taken away in the course of alleged commission of robbery by the appellants in the absence of male member, husband, father and master of the victim were one Mina Singh, aged about 38 years, who being the wife of the informant PW-3 Shri Jainath Singh, Miss Anita Singh, aged about 20 years and maid servant Jayanti aged about 14 years respectively.