FATEMA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a criminal appeal directed against the judgment & order dated 03.08.2015, passed by the learned Addl. Session Judge (FTC), Nagaon in Session's Case No. 287(N)/2003, wherein the accused persons except one of them were acquitted of the charges under section 148/149/323/302 IPC.

(2.) Heard Mr. M.U.Mondal, learned counsel for the appellant. Also heard Ms. B.Bhuyan, learned Addl. P.P on behalf of the State of Assam and Mr. D.K.Medhi, learned counsel for respondents No.2 to 8.

(3.) The facts which led to the filing of this appeal are as follows;