KISHORI PRASAD SINGH Vs. SANJIB BAISHYA

JUDGEMENT

(1.) This is an appeal against acquittal.

(2.) Heard Mr. S.C. Biswas, learned counsel for the appellant and Ms. B. Choudhury, learned amicus curiae for respondent Nos. 1, 2 and 3. We have also heard Mr. K. Konwar, learned Additional Public Prosecutor, Assam.

(3.) Appellant is the informant. He has preferred this appeal against the judgment and order dated 24.06.2013 passed by the learned Additional Sessions Judge No. 1, Kamrup, Guwahati in Sessions Case No. 350(K-G) of 2009 acquitting the respondent Nos. 1, 2 and 3 from the charges under Sections 302/34 IPC.