JAKIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Ahmed, learned counsel for the appellant. Also heard Mr. M Phukon, learned Additional Public Prosecutor for the State authorities.

(2.) Office note dtd. 1/3/2017 shows that Mr. DCC Phukan, Mr. J Gogoi, Mr. U Bhattacharjee and Ms. S Roy had entered appearance on behalf of the informant/respondent No.2 and the paper book had also been provided to them. On the earlier occasion also we have noticed that the learned counsel for the informant/respondent No.2 had not appeared and today also when the matter was taken up for hearing, the learned counsel for the informant/respondent No.2 had not appeared and, because of the repeated absence without showing any reason, or without seeking for an adjournment, we propose to proceed with the hearing.

(3.) An ejahar dtd. 12/3/2010 was lodged by Md. Mojibur Rahman before the Officer-in-charge of Bilasipara Police Station, inter alia, stating that his son Nur Islam Haque aged about 17 years who was due to appear in the matriculation examination of that year, at around 6.30 P.M. on 11/3/2010 was called by two accused persons, namely, Kacha Sheikh @ Lal Babu and Jakir Hussain @ Putu to come outside of his house and thereafter killed him and kept his body concealed.