INTAZ ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The judgment and order, dated 12.7.2007, passed by the learned Addl. Sessions Judge (FTC), Bongaigaon, in Sessions Case No. 41 (BGN)/2007, is in challenge in this appeal.

(2.) The prosecution case, in brief, is that, on 28.06.2006 at about 3-30 P.M., Mr. Suleman Ali (hereinafter called the appellant) caused stab injuries on his rather, namely, Md. Sultan Ali (hereinafter called the deceased), by means of a dagger, due to certain domestic quarrel. Though the injured was shifted to hospital, he succumbed to the injuries, on the next day. On the same day Syed Samad Sk (PW-9), at about 4-10 p.m., orally informed the police and the said information was received vide G.D. Entry No. 518 dated 28.06.2006 of Bidyapur Police Station.

(3.) On receipt of the said information, police rushed to the place of occurrence, took the appellant, who was detained by the villagers, into custody, visited the Bidyapur hospital, where the deceased was undergoing treatment, seized a dagger, on being produced by Md. Sahadad Ali (PW-4), prepared sketch map of the place of occurrence. On the next day at about 8 p.m. police received a written FIR (ext. 2) from Md. Suleman Ali (PW-2).