JUNARAM GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned Amicus Curiae, who has been appointed in place of Mr. B. Choudhury, the earlier appointed Amicus Curiae, who has been found to be absent when the matter has been called upon for hearing.

(2.) Also heard Mr. K.A. Mazumdar, learned Public Prosecutor, Assam.

(3.) The brief facts of the case as unfolded by the prosecution are that P.W. 3 Gan Singh Barman lodged an ejahar with the Merapani Police Station on 29.6.2003 alleging that on the same date at about 10.00 a.m. the appellant, Junaram Gogoi killed his wife Smt. Jogne alias Mi Gogoi (since deceased) by cutting her neck with a spade inside the house.