RANJAN PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. K. Mahajan assisted by Mr. N. Mahajan, learned counsel appearing for the appellants. We have also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam, representing the State. None has appeared for the informant.

(2.) This appeal is directed against the judgment dtd. 11/7/2016 passed by the learned Additional Sessions Judge, Jorhat in connection with Sessions Case No.06/2013 convicting both the appellants under Sec. 302 of the Indian Penal Code and sentencing each of them to undergo rigorous imprisonment for life and also to pay fine of Rs.10,000.00 each with default stipulation. The facts and circumstances of the case giving rise to filing of this appeal are briefly narrated herein below.

(3.) On 6/5/2012, Sri Dibya Kuli i.e. the brother of the victim had lodged an ejahar before the Officer-in-Charge of Natun Bazar Police Outpost informing him that his sister Pallavi Kuli got married to accused Sri Rajani Pegu about 1 years ago as his second wife and since then, they have been living together in a conjugal life. Around 9.00 p.m. on 5/5/2012 his sister was killed by pouring kerosene on her and setting her on fire in the own residence. A prayer was, therefore, made to take necessary action in the matter.