MONA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 01.10.2007 passed by the learned Sessions Judge, Darrang at Mangaldai in Sessions Case No.188(DM)/2006, whereby and whereunder accused Mona Das who is the appellant herein was convicted under Section 304(B)(2) and sentenced to undergo rigorous imprisonment (RI for short) for seven years. However,

(2.) I have heard Ms. RB Bora, learned Amicus Curiae appearing for the appellant. Also heard Ms. B Bhuyan, learned Additional Public Prosecutor, Assam for the State respondents.

(3.) The facts of the present case depict a tragic circumstance of the death of a young house wife at the hands of her husband Mona Das. An FIR was lodged to that effect by one Sri Niranjan Namodas with the Officer-in-Charge of the Tangla Police Station contending therein that his sister Kento Namo Das (the deceased) was given marriage to accused Mona Das as per Hindu rites and rituals. After the marriage, the accused along with his mother Smti Durbala Das tortured Kento Das physically and also demanded dowry. On 13.12.2005, his brother-in-aw, Mona Das i.e., the husband of his sister Kento Das and mother-in-law set Kento Das on fire. She was, thereafter, admitted in the Mangaldai Civil Hospital where she died out of her burn injuries while undergoing treatment.