DEBU GANJU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. De, learned amicus curiae appearing for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam for the State.

(2.) Office note of 10-04-2019 shows that the informant/respondent No.2 had been duly served as per Flag -'X'.

(3.) An ejahar dated 14-11-2012 was lodged by one Raghu Ganju (Bhitika) before the Officer-in-Charge of Halwating Police Station alleging that, on 14-11-2012 at about 3 p.m., his younger brother Debu Ganju had shoved his father Kashiram Ganju from the railway bridge, whereupon his father fell down about 20 ft. below the bridge. It is alleged that the accused once again went down and hit his father on his chest with a boulder and thereby caused his death. Accordingly, the accused/appellant was charged under Section 302 of the Indian penal Code for having committed the murder by intentionally causing death of his father Kashi Ram Ganju.