JITEN CHATTAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R Dev, learned Amicus Curiae appearing for the appellant. Also heard Ms. B Bhuyan, learned Additional Public Prosecutor, Assam.

(2.) An ejahar dated 20.05.2013 was lodged by one Durga Purti alleging that on the night of 19.05.2013 at about 12/1 O'clock, the accused Jiten Chatttar had killed a co-villager Nigro Lawguri by assaulting him with a bamboo lathi. In the ejahar, it was stated that the accused had also confronted the mother of the deceased at Nisemo Basti and had assaulted her with a Khukri and caused grievous injury.

(3.) The informant who was examined as PW-1 had stated that he is the village headman and the mother of the deceased went to his house and informed that the accused Jiten Chattar, also known as Taklu had picked up a quarrel with the deceased Nigro Lawguri and had requested the headman to cause a settlement between them. It was further stated that the mother Phuleswari Lawguri later on again went to his house and informed that Taklu had killed Nigro. PW-1 was also a witness to the seizure of a solid bamboo pole from the courtyard of the deceased.