SANATAN PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. RM Choudhury, learned Amicus Curiae for the appellant. Also heard Mr. M Phukan, learned Additional Public Prosecutor, Assam appearing for the State of Assam.

(2.) By the order dated 26.06.2019, it was accepted that service on informant/respondent No.2 has been duly served. Inspite of such service, none appears.

(3.) An ejahar dated 11.03.2011 was lodged by Joydev Sutradhar alleging inter alia that on 07.03.2011 at about 4 P.M her sister was kicked by her husband inside the house as a result of which she fell down and sustained grievous injuries. Later on, the father-in-law of his sister and her husband admitted the deceased in the Barpeta Road Hospital and subsequently she was referred to the Gauhati Medical College and Hospital at Guwahati.