AKIDA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the appellant on call. Learned counsel for the private respondent Nos. 2 to 6 are represented by learned counsel Mr. A.T. Sarkar. State respondent No. 1 is represented by learned Additional Public Prosecutor, Mr. B.J. Dutta.

(2.) Since none appears for the appellant on call and this is an old pending case and the records are available, this court proposes to dispose of this appeal, on hearing the learned counsel for the respondents, aforesaid, and on perusal of the records of the learned trial court as well as the evidence of the witnesses.

(3.) This appeal, is preferred against the judgment and order, dated 9.9.2013, passed by the learned Additional Sessions Judge (FTC), Dhubri, in Sessions Case No. 244/2011, acquitting the accused-respondent No. 2 for offence under Section 376 of the IPC and remaining respondents of the charges under Sections 354/323/34 of the IPC.