DHARMESWAR BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Mahajan, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam.

(2.) Office Note dated 16.07.2016 shows that the A/D card with the signature of the informant respondent No.2 had been received and hence service is complete. In spite of service being complete, none appears for the informant respondent No.2.

(3.) An ejahar dated 17.05.2004 was lodged by Prabhat Bora before the Officer-in-Charge of Khatowal Police Station inter alia stating that the accused persons named therein had assaulted Jitumoni Bora, who was standing at his own gateway, on his head with a lathi and after having felled him down, the accused persons dragged him to their own gate way and then struck him on the head with dao and thereby caused grievous injuries.