RUMI BORA DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The factual score from which the present appeals arise has a sad and sordid story to tell reflecting the morbid obsession of the appellants with lust, abandonment of kernel of all human virtues and deep addiction with carnal desires. The deceased- husband, as expected, trusted the wife, Ruma Bora, and such an emotional trust has always been regarded as a great complement to any person. The other appellant, Probal, nephew of the deceased, was shown affection, a beautiful and sacred sentiment in a human being and also charity, the wonder of life without a ceremony, and kept at his home to prosecute his studies but, an obnoxious one, the infidelity of the wife with incurable sensuality and the monstrous ingratitude of the nephew, brought his tragic end. The falsehood of both the wife and the nephew culminated in the murder of the deceased, an Upper Division Clerk in the office of the Deputy Superintendent of Schools, Jorhat. The wife, a teacher in the school and the nephew, a student of Class-X, ultimately faced trial and being convicted by the learned trial Judge under Section 302 read with 34 of Indian Penal Code (for short 'IPC') and sentenced to undergo rigorous imprisonment of life and to pay a fine of Rs.10,000/-, in default of payment of fine, to suffer further rigorous imprisonment for three months, preferred Criminal Appeal No. 16 of 2002 before the Gauhati High Court which affirmed the conviction and the sentence. Hence, they have preferred the present appeals by special leave.

(2.) Shorn of details, the prosecution case is that on 4.6.1997 about 4.30 a.m. the police came to know that at 1.30 a.m. one Naren Dutta had been hospitalized on being hit by a bullet by the unknown miscreants. The police rushed to the hospital and found him dead. A general diary entry was made on 4.6.1997 and thereafter the police moved to the house of the deceased at Gajpuria Village. When the Investigating Officer reached the house, wife of the deceased lodged a written FIR, Ext.-2, stating that about 1.30 a.m. three unknown persons with their faces covered with black clothes had entered into the house, tied her up with the point of pistol and while one guarded her, two others entered their bed room and after 15 minutes they came out. As alleged, they lifted their child, Pranjal, and took him out. When she shouted, her nephew Probal Dutta, who was inside the house, came out and both of them looked for the child first and found him from the road.

(3.) The accused persons abjured their guilt and claimed to be tried.