ZAKIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel appearing for the appellant. We have also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) By the judgment dtd. 27/6/2019/1/7/2019 passed by the learned Additional Sessions Judge, Bilasipara in connection with Sessions Case No.66/2014 the sole appellant in this case was convicted under Sec. 302 of the Indian Penal Code (IPC) for committing the murder of his wife and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs.5000.00 with default stipulation.

(3.) The prosecution case, in a nutshell, is that on 13/12/2012 the appellant had hacked his wife Manjuara Bibi on her neck with a dao and thereafter, he tried to commit suicide. On 14/12/2012, Md. Anowar Ali i.e. the father of the victim had lodged an ejahar before the Officer-in-Charge, Bilasipara Police Station reporting that the appellant, who had got married to his deceased daughter, about 10 years back, used to harass and torture her by demanding money. On the previous day i.e. on 13/12/2012 the accused person had killed his daughter by cutting her neck. In the ejahar dtd. 14/12/2012 four persons including the appellant herein were projected as accused persons.