SONU NAHAK Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Service report dated 21.05.2017 of the Officer-in-Charge, Chariduar Police Outpost reveals that notice upon the informant/respondent No.2 has been duly served. Inspite of such service none appears.

(3.) An ejahar dated 22.02.2013 was lodged by Rohit Keot before the Officer-in-Charge of Chariduar Police Outpost, inter alia, stating that at around 8.30 PM on 21.02.2013, the accused person Sanu Nahak had unauthorizedly entered into the house of the informant, even though, the family members were sleeping and he woke up his parents by knocking at the door, stating that he had something to discuss. In doing so, the mother of the informant opened the door and the accused killed his father by repeatedly hacking him with a sharp dao that he was carrying. In the circumstance, the accused appellant was charged of having entering the house of the informant Rohit Keot and intentionally causing the death of his father Paresh Keot and thereby committed an offence punishable under Section 302 of the IPC.