BABUL SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Chamuah, learned counsel for the appellants. We have also heard Ms. S. Jahan, learned Addl. P.P. Assam appearing for the State. None has appeared for the informant/respondent in this case.

(2.) The five appellants, have approached this Court by presenting the instant appeal against the common judgment dtd. 13/7/2015 passed by the learned Sessions Judge, Nagaon in Sessions Case No. 104(N)/2009 convicting them under Sec. 302 read with Sec. 34 of IPC 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.

(3.) The prosecution case, as unfolded from the materials available on record, is to the effect that the victim Tuni Bora had eloped with the appellant No. 2 Jayanta Saikia and got married with him about 1 year 4/5 months prior to the date of the incident. On 26-04- 2009, Tuni Bora committed suicide in the premises of the house of the appellants by hanging herself with a rope from a (Jamun) blackberry tree. According to the prosecution, the victim was compelled to commit suicide being unable to withstand the torture meted out to her by the accused persons.