BHAITY MUDI @ MIRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Meghali Barman, learned Amicus Curiae for the appellant. Also heard Ms. S Jahan, learned Additional Public Prosecutor, Assam.

(2.) Office Note indicates that notice upon the respondent No.2/informant had been duly served as per the Flag X appearing in the records. Inspite of such service, none appears for the respondent No.2/informant.

(3.) An ejahar dated 09.02.2014 was lodged by Smti Matoo Modi before the Officer-in-Charge of Dergaon Police Station, inter alia stating that on 09.02.2014 at about 7 P.M., after she returned from the market the accused person entered her house and upon seeing her husband Dinesh Modi hurling abuses at her had killed him by striking him on his head with an axe.