SAMBHU KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Bijita Sarma, learned Amicus Curiae appearing for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor for the State authorities.

(2.) Office note of 16-05-2017 shows that service upon the informant/respondent No. 2 is complete, but none appears.

(3.) An Ejahar dated 08-10-2015 was lodged by Smt. Selina Malhar before the In-Charge of Deberapar Police Outpost of Mariani Police Station, inter alia stating that on 06-10-2015 her son-in-law, Sambhu Karmakar, a resident of Line No. 7 of Balijan Tea Estate, had killed her daughter Maina Karmakar and had buried her dead body.