Dalveer Bhandari, J. - (1.) This appeal is directed against the judgment of the Gauhati High Court in Criminal Appeal No. 248 of 1998 dated 22nd June, 2001.
(2.) Abdul Mannan, Abdul Salam and Abdul Subhan have preferred an appeal against the impugned judgment. The appeal of Abdul Salam and Abdul Subhan was dismissed by this Court vide order dated 13th September, 2002, as they did not surrender. The present surviving appeal is only on behalf of the accused appellant - Abdul Mannan.
(3.) The brief facts, which are necessary to dispose of the appeal are recapitulated as under:;