KANAK DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AK Dutta, learned counsel for the appellant/accused. Also heard Mr. BJ Dutta, learned Addl.Public Prosecutor, Assam appearing on behalf of the State/respondent.

(2.) This appeal under Section 374 Cr.P.C. is directed against the Judgment and Order, dated 07.01.2020, passed by the learned Addl. Sessions Judge, F.T.C., Barpeta in Sessions Case No. 169/2006, whereby the accused/appellant is convicted under Section 304B of the IPC and sentenced to undergo rigorous imprisonment for 7(seven) years.

(3.) One Ramesh Ch. Haloi, father of the deceased Jamini Haloi, lodged an FIR before the In-charge of Howly Police Outpost under Barpeta P.S., inter-alia, alleging that on 11.05.2004, the appellant/accused married his said daughter as per Hindu rites and rituals and after marriage, both of them started their conjugal life at the appellant/accused's house. After some days, however, differences crept up between them out of making demand for dowry by the appellant/ accused resulting in continued mental and physical tortures on the victim, as reported by her. On 05.08.2004 at about 12 noon, they came to know that their daughter Jamini committed suicide by hanging on the previous night of 04.08.2004 and after conducting post-mortem examination, preparation was made at the matrimonial home for her cremation.