ALIMUDDIN LASKAR Vs. STATE OF ASSAM AND ANR

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned senior counsel for the appellants and Ms. B Bhuyan, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) Office Note dated 17.07.2017 shows that AD card with signature in respect of informant/respondent No.2 had been received and accordingly, service was accepted to be completed but none appears for the informant/respondent No.2.

(3.) The criminal appeal No.143/2017 had been preferred by the accused Alimuddin Laskar @ Alimuddin and Moniruddin @ Pakhi Mia, whereas, criminal appeal 132/2017 had been preferred by Azim Uddin, Ramiz Uuddin, Chunu Mia and Batu Mia.