MD. MIJANUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By the judgment and order, dated 25-04-2012, passed, in Sessions Case No. 15(D)/2007, by the learned Additional Sessions Judge, FTC, Bongaigaon, the accused-appellant stands convicted under Section 304B IPC and sentenced to undergo rigorous imprisonment for ten years.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) At the trial, a charge, under Section 304(B) IPC, was framed against the accused-appellant. To the charge, so framed, the accused pleaded not guilty.