AZIMADDY Vs. EMPEROR

JUDGEMENT

(1.) In this case there are 5 appellants. They have been convicted by the learned Sessions Judge of Assam Valley Districts sitting with a jury of seven. There had been a previous trial and the case was sent back by this Court to be re-tried. The jury on this occasion were unanimous.

(2.) They have found all the appellants guilty under Section 302 read with Section 149, Indian P.C. Three of them have also been found guilty under Section 302 by itself while the other two have been found guilty under Section 324.

(3.) The fifth appellant, Rasir Haji, is the father of Appellants 1, 3 and 4, Aimaddy, Johifaddy and Rahimaddy. The second appellant, Sayad Ali, is a friend and neighbour.