Gauhati High Court: Rumi Kumari Phukan, J., allowed a criminal appeal and acquitted the appellants who were convicted under Section 304 Part-II IPC by the trial court.

The appellants were accused of killing one Abul Hussain. On the basis of FIR filed by Abul’s parents, a case was registered and they were charge-sheeted under Section 302 and 149 IPC. The trial court did not find any intention or motive on appellant’s part to commit murder. However, they were convicted for culpable homicide not amounting to murder punishable under Section 304 Part-II IPC. Aggrieved thereby, the appellants filed the present appeal.

A.Y. Chaudhary, Advocate for the appellants contended that there was no chain of facts to establish the hypothesis of appellants’ guilt. Per contra, B.J. Dutta, Additional Public Prosecutor, appearing for the State supported the trial court’s judgment.

The High Court noted that the trial court basically relied on the fact that Abul accompanied Bapan (one of the accused) while other accused were along with him.  This according to the Court, may be one of the circumstances for the prosecution, but there was no chain of facts as regards the other incriminating circumstances. It was observed that, “from the totality of the evidence on record, it can be held that the evidence is totally insufficient to hold the present appellant to be guilty under any of the offence, while the deceased died due to drowning as per the report of the Medical Officer. Although there is genuine ground of suspicion on the part of the informant but there is a lack of legal evidence to sustain the conviction of the accused persons.” In such view of the matter, the Court held that the appellants deserved to be acquitted. Therefore, the appeal was allowed. [Akbar Hussain Laskar v. State of Assam, 2019 SCC OnLine Gau 1027, decided on 05-03-2019]

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