MD INTAZUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S.K. Nargis, learned amicus curiae appearing for the appellant. Also heard Mr. M. Phukan, learned Addl. P.P. Assam appearing for the State/ respondent No. 1. None has appeared for the informant/ respondent No. 2.

(2.) This appeal from jail, is directed against the judgment and order dated 28-08-2018 passed by the learned District & Sessions Judge, Cachar at Silchar in Sessions Case No. 130/2017 convicting the appellant Md. Intazul under Section 302 IPC for committing the murder of his wife and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs. 2,000/- with default stipulation.

(3.) On 10-09-2018, Ms. Lily Begum, i.e. the mother of the victim, had lodged an ejahar with the Officer-in-Charge, Lakhipur Police Station, Lakhipur reporting that her daughter Forhana Begum was married to the accused No. 1 Md. Intazul about four months ago. However, her daughter used to be tortured both physically and mentally since her marriage for not bringing enough dowries. On 09-09-2016, at around 04:00 p.m. she came to know that Forhana Begum has been admitted in the Pailapul Emanuel Clinic in a grievously injured condition and the doctor had declared her dead. Later on, she came to know that the accused had beaten Forhana with iron rod and batten at the place of occurrence. In the ejahar it was also mentioned that the accused No. 1, Md. Intazul was staying in the house of accused No. 2 Rafiq Uddin, i.e. the brother-in-law of the accused No. 1 and the accused No. 2 had also performed the rituals of their marriage as a guardian.