BOLIN BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Aggrieved by the judgment and order, dated 31.08.2007, passed, in Sessions Case No.170 of 2005, by the learned Additional Sessions Judge, FTC, Dibrugarh, convicting him under Sections 498A and 304B IPC and sentencing him to suffer, for his conviction under Section 498A IPC, rigorous imprison-ment for two years and pay fine of rupees one thousand and, in default of payment of fine, suffer rigorous imprisonment for a further period of two months and also sentencing him to suffer, for his conviction under Section 304B IPC, imprisonment for life, with direction that both the sentences shall run together, the accused, Bolin Bora, has, as a convicted person, preferred this appeal.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) At the trial, when charges, under Sections 498A and 304B read with Section 34 IPC, were framed against the three accused, namely, Bolin Bora, Indrajit Bora and Minu Bora, they all pleaded not guilty thereto.