RANJIT BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the appellant and Ms. S. Jahan, learned Additional Public Prosecutor for the State.

(2.) The A/D card shows that the notice had duly been served on the informant/respondent No. 2, Atul Borah

(3.) An Ejahar dated 18.08.2008 was lodged by the informant Atul Borah before the Officer-in- Charge, Dergaon Police Station inter aka, stating that at around 8:30 pm on 18.08.2008, a resident of Bhakatia village namely Ranjit Borah armed with daw/khukri had entered the house of his younger brother namely Ananda Borah, who was also a resident of the same village. Then the accused Ranjit Borah injured Ananda Borah and his wife Nijumoni Borah by hacking them and thereafter, the deceased Basab Borah, was also hacked on the neck by the accused. Thereafter, the accused ran away from the place of occurrence and when he came across another youth of the same village namely Manesh Borah, the accused had also inflicted a cut injury on him. The informant Atul Borah, who examined himself as PW-1, in his deposition stated that he was informed about the incident at around 10 pm by the Police while he was sleeping.