- (1.) DELAY condoned. Leave granted.
(2.) THE present appeal is filed against an order of conviction and sentence recorded by the Chief Judicial Magistrate, Hailakandi on september 21, 2002, confirmed by the Sessions judge, Hailakandi on May 26, 2003 and also confirmed by the High Court of Assam on July 31, 2007. Few relevant facts of the case are that on June 15, 1995, according to the case of the prosecution, one Moinul Haque Laskar lodged a First Information Report (FIR) before the officer-in-charge, Hailakandi Police Station. In the FIR, it was alleged by the informant complainant that his brother Abdul Haque Laskar had gone to cultivate land early in the morning at about 6. 30 a. m. Eight accused as mentioned in the FIR armed with deadly weapons attacked abdul Haque Laskar and caused grievous injuries on different parts of his body. On hearing hue and cry of the complainant Moinul Haque Laskar and his brothers, several persons arrived there. The accused persons fled away and the injured was taken to hospital. On receiving fir, Officer-in-charge of Hailakandi Police station registered Case No. 195 of 1995 against the accused for commission of offences punishable under Sections 147, 325 and 506 of indian Penal Code (IPC) and started investigation. During the course of investigation, several statements came to be recorded. The injured was examined by the medical Officer and a charge sheet was submitted for offences punishable under sections 147, 323, 326 and 506, IPC against all the accused. The charge was read over and explained to the accused who pleaded 'not guilty' and claimed to be tried. The prosecution, in order to prove the case against the accused, examined five witnesses including injured Abdul Haque laskar, Medical Officer and Investigating officer. The 'defence' did not examine any witness. In the statement under Section 313 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the accused denied the incident and involvement in any manner whatsoever.
(3.) THE learned Chief Judicial Magistrate, hailakandi vide his judgment and order dated september 21, 2002, held the case against accused proved for offences punishable under sections 147 and 324, IPC. On sentence, however, the learned Magistrate noted that accused Islam Uddin (accused No. 5), Sahab Uddin (accused No. 6), Aftab Uddin (accused No. 3) and fakar Uddin (accused No. 2) were young. He, therefore, thought it fit to grant benefit of releasing them on admonition since they did not appear to have committed any offence in past nor they were involved in any offence. The learned Judicial Magistrate, however, convicted abdul Subhan (accused No. 1), Abdul Wahid (accused No. 7), Abdul Kuddus (accused No. 8) and muslim Uddin (accused No. 4) for offences punishable under Sections 147 and 324, IPC. For an offence punishable under Section 147, IPC, the learned Magistrate ordered the abovestated accused to undergo simple imprisonment for one month and a fine of Rs. 100 each, in default, simple imprisonment for five days. For the offence punishable under Section 324, IPC, he ordered them to undergo simple imprisonment for two months and a fine of Rs. 200/- each, in default, simple imprisonment for ten days. The sentences were ordered to run concurrently. Being aggrieved by the order of conviction and sentence, all the accused preferred Criminal Appeal No. 20 of 2002. The learned Sessions Judge upheld the order of conviction as well as sentence and dismissed the appeal.;