LAWS(GAU)-2014-2-2

RATAN GARH Vs. STATE OF ASSAM

Decided On February 18, 2014
Ratan Garh Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) HEARD Mr. S. Agarwal, learned amicus curiae, and Ms. S. Jahan, learned Addl. Public Prosecutor, Assam.

(2.) ONE Bharat Karmakar is the deceased. There were differences between the family of the deceased and the accused. The accused suspected that the deceased was playing witchcraft on him and his family. Therefore, on 07.10.2008, at about 5 pm, the accused caused the death of Bharat Karmakar with a machete and, thereafter, voluntarily surrendered before the police on the next day, i.e., on 08.10.2008. The son of the deceased lodged the FIR on 08.10.2008 before the police. The GD Entry is also made on 08.10.2008.

(3.) THE investigating officer recorded the statements of material witnesses and, on completion of investigation, filed chargesheet against the accused. The accused is charged for committing offence under Section 302 IPC.