SANKAR MURMU BISWANATH CHARIALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Deka, learned Amicus Curiae appearing for the appellant. Also heard Ms. S. Jahan, learned Additional Public Prosecutor for the State authorities Office note dated 15.02.2019 shows that notice had been served on the informant respondent No.2 but inspite of the same, none appears.

(2.) An ejahar dated 25.01.2016 was lodged by Soniram Hemrom before the Officer-in- Charge of Gingia Police Station, Sonitpur, Assam inter alia alleging that at about 5 am on 25.01.2016 his son-in-law Sankar Murmu had struck his daughter Rajina Hemrom with an axe and thereby caused her death at her house itself. The informant while deposing as PW-1 stated that at around 9 am on the given day one person had informed him that his daughter died at about 5 am. Hearing the same, he went to her house and saw the dead body of his daughter lying on the ground. After some time, the police came and arrested the accused and took the dead body for post mortem.

(3.) PW-2 Smti Parbati Mardi who is the mother the accused had deposed that around 10 am on the given while she was in the house of a relative, some village people came and informed her that her son was not opening the door. Thereupon she went to her house and knocked the door and when her son had opened the door she went inside and saw that her daughter-in-law was lying on the bed and she was dead and further blood was oozing out from her head. She deposed that the village people had informed the police and after some time the police came and took away her son and the dead body of her daughter-in-law.