TULUNG MANKI MURA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Prasad, learned Amicus Curiae for the appellant. Also heard Ms. S Jahan, learned Additional Public Prosecutor, Assam appearing for the State of Assam.

(2.) By the order dated 21.06.2019, it was accepted that service on informant/respondent No.2 has been duly served. Inspite of such service, none appears.

(3.) An ejahar dated 28.07.2015 was lodged by Budhuni Manki Mura wife of Late Suka Manki that on 26.07.2015 at around 12 in the midnight Tulung Manki the brother of her husband Suka Manki had assaulted her husband with a split fire wood as a result of which he succumbed to his injury at about 3 AM in the house itself.