MANGRA ANAND CHEWASI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. R. Ali, learned Amicus Curiae. Also heard Mr. K. C. Mahanta, learned P. P. , Assam representing the State.

(2.) THE appellant herein faced the criminal trial for commission of an offence under Section 302 IPC relatable to killing of his own brother-in-law Mangra Sahu Karmakar (hereinafter referred to as 'the deceased' ).

(3.) ON the basis of an F. I. R. lodged on 18. 9. 2000 by P. W. 1, Sri Sukram Sahu Karmakar, the brother of the deceased with Margherita Police Station alleging that on 17. 09. 2000 at around 8. O'clock in the night, his brother, the deceased while returning home along with his wife Anga Sukram Sahu, the appellant dealt a cut blow on the neck of his brother with a sharp cutting weapon on the road in front of the house of the P. W. 3, Smti Mangri Surgon Hans thereby causing his death, the Police started investigation and charge-sheet was submitted against the appellant to face the trial under the abovementioned Section.