DHIRENDRA NATH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Sharma, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam for respondent No.1 and Mr. A. Hussain, learned counsel appearing for the respondent Nos.2-4.

(2.) The present appeal has been filed against the order of acquittal of the accused-respondents no. 2 to 4 of the charges under Section 304(B)/302/34 IPC by the learned Additional Sessions Judge, Bajali at Pathsala in Sessions Case No.185/2015 arising out of G.R. No. 180/2015 vide judgment and order dated 10.02.2016.

(3.) The brief facts of the case as can be gathered from the records are that, an FIR was lodged by one Dhirendra Nath Das, the appellant on 10.03.2015 before the Officer-In-Charge of Pathsala Police Outpost that the complainant's daughter, Binita Das was married to the accused respondent No.2, Kangkan Talukdar in the month of "Ahin" (September-October) by observing all the social norms, customs and traditions and was living her conjugal life with the said Kangkan Talukdar. It was alleged that the accused-respondent Nos.2, 3 and 4 had been torturing his daughter physically and mentally by demanding dowry at various points of time after the marriage and on 9th March, 2015, the accused-respondents burnt his daughter to death by setting her on fire after pouring kerosene on her.