STATE OF ASSAM Vs. LEBUDHAR CHUTIA

JUDGEMENT

(1.) A judgment of acquittal rendered by the Sessions Judge, Tinsukia is in question in the instant revision petition which was taken up suo moto by this court.

(2.) The sole respondent herein was charged for commission of an offence under Section 302 of Indian Penal Code for causing death of one Sailen Neog at Tinsukia on 8/12/93.

(3.) The prosecution case, as appearing from the First Information Report (FIR in short) is that, first informant Shri Khageswar Chetia is the near relation of the deceased Sailen Neog, who lodged the FIR with the Officer-in-charge of Tinsukia Police Station, alleging that the accused Lebudhar Chutia assaulted the deceased in front of his house at about 3.30 P.M. causing grievous injury by giving dao blows at various organs of his body.