DEBAJIT KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Prasad, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor for the State.

(2.) This appeal has been preferred against the judgment and order dtd. 17/9/2014 passed by the learned Sessions Judge, Kamrup (M) in Sessions Case No. 38(K)/2013, by which the appellant has been convicted under Sec. 302 IPC and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5,000.00, in default, to undergo simple imprisonment for 6 (six) months.

(3.) The Prosecution case in brief is that an FIR dtd. 16/11/2012 was submitted at the Maligaon Police Outpost by the informant/ Prosecution Witness No. 2 (PW-2), who stated that her deceased sister married the appellant and started living with the appellant and her mother-in-law thereafter. The deceased suffered mental and physical torture due to dowry related demands and for which large amounts of money had been paid to the appellant. However, the deceased was set on fire by the appellant and his mother on 15/11/2012 at 9 p.m, which resulted in her death.