LAKHYA JYOTI BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Tiwari, learned Amicus Curiae appearing for the appellant. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam appearing for the State respondent.

(2.) This jail appeal is preferred against the Judgment and Order, dated 15.11.2018, passed by the learned Sessions Judge, Jorhat in Sessions Case No. 61(J-J)/2018.

(3.) The prosecution case in brief is that on 24.12.2017, one Rajib Likhok , who is the Government Gaonbura of Kolakhowa village, lodged an ejahar before the In-charge of Bhogdoi OP under Jorhat Police station, alleging, inter-alia, that on that day the accused/appellant attempted to murder his mother Guneswari Bora. The villagers noticed the accused assaulting his mother. The villagers rushed to the residence of the accused and got his mother freed from his clutches. She was shifted to Jorhat Medical College and Hospital (JMCH) for medical treatment. Further allegation was that after the incident, the accused created nuisance at home and in the nearby area.