ABDUL KALAM Vs. BURHAN UDDIN

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel appearing for the appellant. Also heard Ms. S. Jahan, learned Additional Public Prosecutor appearing for the State of Assam and Mr. J.M. Sulaiman, learned counsel appearing for the respondent Nos. 1 and 2.

(2.) This is an appeal against the judgment and order dated 17.11.2015 passed by the learned Sessions Judge, Karimganj in Sessions Case No. 83/2016, wherein, the respondent Nos. 1 and 2 were held not guilty and acquitted of the charges against them under Sec. 302 read with Sec. 34 of IPC.

(3.) On 02.10.2012 one Abdul kalam lodged an ejahar before the Officer-In-Charge of Patherkandi Police Station stating that his daughter, wife of Md. Abdul Sattar of Eraligool village had been killed by somebody in the early morning of that day. Upon receiving the ejahar and FIR 162/2012 was registered under Sec. 302 and Sec. 34 of IPC.