DIPAK SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant before as stands convicted under Section 302, IPC, in connection with Sessions Case No. 47 (S)/97 (G. R. Case No. 494/97) of the Court of Sessions Judge, Sonitpur, Tezpur, for causing the death of his wife Manju Devi and he was sentenced to imprisonment for life and to pay a fine of Rs. 1,000/- , in default, to undergo further imprisonment for three months.

(2.) THE prosecution case is that the accused Dipak Sarma is the husband of late Manju Devi and on 11. 04. 97 both of them were in the house and on that day at about 7 P. M. the incident of burn took place wherein Manju Devi sustained around 90% burn injury on her person and she was rushed to Hospital. The wife of the appellant died at the Hospital. FIR was lodged by her brother alleging that the accused, who used to quarrel with the wife, caused the murder by pouring kerosene oil on the body of his wife and setting her on fire.

(3.) PW 4 is Dr. S. C. Das who held the autopsy over the dead body and found as follows :-