ABDUL HAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N Mahajan, learned counsel for the appellant and Ms. S Jahan, learned Addl. Public Prosecutor, Assam.

(2.) This appeal is directed against the judgment and order passed by the learned Sessions Judge, Bongaigaon in Sessions Case No.122 (M)/2016. By the said judgment learned Sessions Judge convicted the appellant under section 302 IPC and sentenced him to Rigorous imprisonment for life and fine of Rs.5,000/- with default stipulation.

(3.) As per the prosecution case, the victim Nur Nehar Begum was given in marriage to the appellant. Since after the marriage, she was subjected to physical and mental torture by the appellant. On 23.05.2013 at about 1.00 AM at night the present appellant and his mother killed the victim Nur Nehar Begum by strangulation on dowry related issue. Initially a GD entry was made on 24.05.2013 on the basis of information given by Nausad Ali (Pw-4) and a UD Case was registered being UD Case No.10/2013. In connection with the said UD case, the Executive Magistrate conducted the inquest on the body and Pw-9 Dr. Prasanta Sarkar, conducted the post-mortem examination. The autopsy doctor found the following injuries on the body of the deceased: