GOBIND SINGHAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. Y. M. Choudhury assisted by Mr. D. K. Bhattacharyya and Ms. R. Gonsalvez, learned counsel appearing for the appellants. Also heard Mr. M. Phukan, learned Public Prosecutor, Assam appearing for the State. Ms. R. D. Mazumdar, learned Legal Aid Counsel is present on behalf of the informant.

(2.) The A-2 and A-3 were awarded imprisonment for life and also to pay fine of Rs.10,000.00 each for committing the offence under sec. 302 IPC ; for committing the offence under sec. 120-B IPC, A-2 and A-3 were sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs.10,000.00 each. For the offence committed under sec. 201 of IPC, A-1 and A-2 were sentenced to undergo rigorous imprisonment for three years and to pay fine of Rs.5,000.00 each with default stipulations. Assailing the impugned judgment, A-2 and A-3 have jointly preferred Criminal Appeal No.396/2019.

(3.) Briefly stated, the prosecution case is that on 14/12/2017 the A-1 had criminally conspired with his mother A-2 and sister A-3 and called the victim over phone asking her to wait after finishing her examination. Accordingly, A-1 went to K. C. Das Commerce College, Guwahati, picked up the victim in his motorcycle and returned to their house located at J. P. Agarwal Road at Bharalu-mukh. The accused persons then brutally stabbed the victim inside the house and thereafter, burnt her by pouring kerosene thereby committing a gruesome act of murder of the deceased Sweta Agarwal.