AMPHU BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. M. Sarania, learned Counsel for the petitioner. Also heard Ms. B. Goyal, learned Govt. Advocate, who appears for the respondent.

(2.) THE present petition has been filed by the mother of Hajang Brahma, who was a student of VI standard in St. Claret High School, Borjhar. On 03.11.2007, the son of the petitioner died by hanging under suspicious circumstances and his body was found in one of the hostel rooms of the said school. An FIR in connection with the incident was lodged with the Azara Police Station and an Azara Police Station Case No. 163/07 was registered under Section 306 IPC. Inquest over the dead body was conducted by the Magistrate and the post mortem on the body was carried out in the GMC Hospital, Guwahati.

(3.) ON receipt of notice from the Court an affidavit has been filed by the Senior Superintendent of Police (City), Guwahati. In the affidavit, it is indicated that no foul play is suspected regarding the death of Hajang Brahma as the post mortem report indicates the death on account of 'asphyxia as a result of anti -mortem hanging suicidal in nature,'..