RAJU MURA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. B. Sarma, learned Amicus Curiae representing the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor, State of Assam.

(2.) The prosecution was launched on the basis of an F.I.R. lodged by one Raju Karmakar before the Officer in Charge, Khumtai Police Out Post, inter alia, alleging that his son Mintu Karmakar went out of his house in the evening on 31/10/2013 and he did not return home on that night and in the morning he came to know that around 11:00 PM on the previous night, the accused/appellant Raju Murah killed his son Mintu Karmakar by assaulting him brutally and putting the dead body in a gunny bag and kept the dead body concealed under his bed. He further came to learn that one Sri Babu Karmakar and Sri Buslu Murah were present at the place of occurrence.

(3.) The Investigating Officer took up the investigation and after conclusion of the investigation, laid charge-sheet under Sec. 302 of IPC against the present accused/appellant.