SOLU GOUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Nath, learned Amicus Curiae for the appellant and Mr. M. Phukan, learned Additional Public Prosecutor for the State Authorities.

(2.) As per the service report dated 18.08.2018, the informant/respondent No.2, Kinu Sautal had been duly served, but none appears.

(3.) An Ejahar dated 15.12.2006, was lodged by one, Kinu Sautal before the Officer-in-Charge of Samaguri Police Station, inter alia, stating that his mentally deranged younger brother, Lakhan Sautal went out of his house after taking dinner on the previous night, but he did not return thereafter. Next day, people saw some blood stained cloth and one amputated finger and an old blanket of his brother lying there and thereafter people saw a dead body in the nearby pond.