PURAN NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 18.12.2012, passed by the learned Sessions Judge, Udalguri in Sessions Case No. 16(DU)/2012, whereby the learned Sessions Judge convicted the appellant under Section 498A and 304B of the Indian Penal Code (for short "IPC") and sentenced him to suffer imprisonment for life for his conviction under Section 304B IPC and suffer rigorous imprisonment for 3 (three) years for his conviction under Section 498A IPC. The appellant has been sentenced to pay fine of Rs. 25,000.00 (Rupees twenty five thousand) only, in default to suffer imprisonment for another period of 6 (six) months. It has been directed that both the sentences shall run concurrently and that the fine amount, if realized, shall be paid to the informant. Aggrieved by the said conviction and sentence, the convicted person, as appellant, has come up with this appeal.

(2.) The facts leading to the impugned conviction and sentence, in brief, may be stated as follows:

(3.) During the investigation, police visited the place of occurrence, prepared inquest report (Ext-1), forwarded the dead body of the deceased for autopsy, collected the post mortem examination report (Ext. No. 8) and recorded the statement of the witnesses. At the close of investigation, the Investigating Officer submitted the charge sheet under Sections 498A and 304B IPC and forwarded the appellant to the court to stand trial.