ABHIRAM BODRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Islam, learned Amicus Curiae for the appellant and also heard Mr. M Phukan, learned Additional Public Prosecutor for the State of Assam.

(2.) By the order dated 24.06.2019, service of notice on the respondent No.2/informant was accepted but inspite of such service, none appears.

(3.) An ejahar dated 19.12.2013 was lodged by one Juwel Choi before the Officer-In-Charge of Sapekhati Police Station, inter-alia stating that at about 9 am on 19.12.2013, when his son Faruwel Choi went to the house of his neighbour Simon Bodhra, his nephew Abhiram Bodhra had beheaded his son which had caused instantaneous death. Accordingly, the accused appellant was charged of having caused death of Faruwel Choi and was committed under Section 302 of the Indian Penal Code.