SADHAN CHANDRA GHOSH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment dated 13.5.97 passed by the learned Sessions Judge at Dhemaji in Sessions Case No. 115(DH)/92.

(2.) THIS is a case of death of an unfortunate housewife, Smt. Suradhani Ghosh, who died within a year of her marriage. The FIR, Ext. 1 was filed by her on 9th December, 1986 stating, inter alia, that she was married to the accused appellant Sadhan Ch. Ghosh about 11 months back and lived with,him. However, she was physically tortured by her husband and in -laws and on 28.11.86, the accused set her on fire, as a result of which, the nine months pregnancy carried by her was aborted due to the burn injuries. After few days of occurrence the victim was taken away by her elder brother to their house at Gogamukh, where she was staying with her brother.

(3.) P . W. 9, Dr. Brajen Bhattacharjee, who held the autopsy over the dead body has found as follows :