BIJAY PAN TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M Barman, learned Amicus Curaie for the appellant. Also heard Mr. TK Mishra, learned Additional Public Prosecutor, Assam.

(2.) Flag 'X' of the records containing the memo of appeal shows that notice was duly served on the informant/respondent No.2, but inspite of the same none appears.

(3.) An ejahar dated 18.11.2014 was lodged by Gaurang Bhumij before the Officer-in-Charge of Selenghat Police Outpost, inter alia, alleging that on 17.11.2014 at about 3.30 P.M., the accused Bijoy Pan Tanti in course of a quarrel between him and his wife at home had caused grievous injury to his wife Rahdoi Pan Tanti by dealing a blow with an axe on her head. In the circumstances, the accused appellant was charged of having committed an offence under Section 302 of the IPC on the ground of having assaulted his wife Rahdoi Pan Tanti with an axe on 17.11.2014 at about 3.30 P.M., with an intention of causing death to her.