MOHENDRA RAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) By judgment and order, dated 29.9.2008, passed, in Sessions case. No. 111/2007, the learned Addl. Sessions Judge (FTC), Dibrugarh, has convicted the accused-appellant under Sections 498A and 304B of the IPC and sentenced him to undergo, for his conviction under Section 498A, IPC, rigorous imprisonment for 2(two) years and pay fine of Rs. 10.00 (Rupees one thousand) only and, in default, undergo rigorous imprisonment for a further period of 2(two) months and to suffer, for his conviction, under Section 304B of the IPC, imprisonment for life.

(2.) We have heard Mr. J.M. Choudhary, learned senior counsel, on behalf of the accused-appellant, and Mr. D. Das, learned Addll. Public Prosecutor, Assam.

(3.) The case of the prosecution may, in brief, be described, thus: