DHANJIT TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Pandit, learned counsel appearing for the appellants. We have also heard Ms. S. Jahan, learned APP, Assam, appearing for the State and Mr. H. Baruah, learned counsel appearing on behalf of the respondent no. 2.

(2.) This appeal is directed against the judgement dtd. 10/3/2021 passed by the learned Sessions Judge, Nalbari, in connection with Sessions Case No. 54/2014 convicting both the appellants for committing the murder of deceased Arati Talukdar and sentencing each of them to undergo rigorous imprisonment for life and also to pay fine of Rs.25,000.00each with default stipulation.

(3.) The prosecution case, in a nutshell, is to the effect that about a year before the incident, deceased Arati Talukdar got married to the appellant/accused no.1 Dhanjit Talukdar, following a love affair between them. After the marriage, the accused persons used to torture Arati Talukdar in connection with dowry. On 22/1/2013, at about 9-30 p.m., the accused persons had an argument with the victim over dowry and then, they had set her ablaze by pouring 'Kerosene Oil" on her body. The victim was immediately shifted to the hospital in an unconscious state. She died after 7 (seven) days while receiving treatment in the hospital.