RUPAM PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by learned Sessions Judge, Kamrup(M) in Sessions Case No. 213(K)/2010. 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. 10,000/- (Rupees ten thousand), in default, simple imprisonment for 6 (six) months.

(2.) As per prosecution case, on 24-03-2009 when the informant and his wife were not available at their residence, the present appellant came to their house and started altercation with the daughter of the informant on some matters. In course of the altercation the appellant set fire to the daughter of the informant and left the house. When the victim raised alarm, the appellant again entered the house of the victim and tried to extinguish the fire by pouring water. On sustaining burn injury, the victim was taken to hospital. While the victim was undergoing treatment in the Gauhati Medical College & Hospital, father of the victim lodged an FIR on 29-03-2009, on the basis of which, police registered Fatasil PS Case No. 77/2009 under Sections 448/307/436 IPC. During the course of investigation victim succumbed to the injuries and the penal provision of Section 302 IPC was also added. Upon death of the victim, her body was inquested and subjected to post mortem examination.

(3.) Pw-8, Dr. Dipak Kr. Das, who conducted the post mortem examination on the body of the victim found the following injuries :