BIMAL KRISHNA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Bhattacharya, learned counsel for the accused-appellant. Also heard Mrs. B. Bhuyan, learned Additional Public Prosecutor for the State/respondent No. 1 and Mr. J. Das, learned counsel for the respondent No. 2.

(2.) This appeal has been preferred by the appellant Sri Bimal Krishna Nath who is the elder brother of the deceased against the judgment and order dtd. 28/6/2013 passed by the learned Additional Sessions Judge No.2, Kamrup(M), Guwahati in Sessions Case No. 300(K-G)/2010, whereby the respondent No. 2 Nurul Islam has been acquitted by the trial court.

(3.) The brief facts of the case is that on 20/4/2010, S.I. of Police Karuna Bora of Latashil P.S. lodged an FIR before the officer in charge of Latashil P.S. stating interlia that on 18/4/2010, the informant Dr. Arun Kumar Bora, professor of Geology, Cotton College, Guwahati lodged an FIR to the effect that his sister-in-law, Dr. Bivadevi, lecturer of the Geology Department, Cotton College, Guwahati, was found dead in her residence at Professor Colony, Flat Number D-3(Cotton College) which appeared as unnatural death. Accordingly, a case was registered vide Latashil P.S. UD Case No. 03/2010 dtd. 18/4/2010.