MORIOMUN NESSA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE material -facts of the prosecution case disclose that one Jalal Uddin alias Abdul Baki is deceased. Accused 1 is his wife, and accused 2 and 3 are his sons -in -law.

(2.) PW -2 ~ Abdul Bari ~ is brother of the deceased, and complainant. On the morning of 18.6.2006 he found his brother's dead body in the house. The FIR has been lodged on 21.6.2006 at around 8:30 PM. In the FIR, it is stated that his brother was found dead in the house and on a secret inquiry he came to know that his brother was said to have been killed by accused 1 and 2.

(3.) IN the evidence before trial court PW -2 has stated that at the time of the incident two minor daughters of the deceased who were examined as CW -1 and CW -2 were also present in the house and were witness to the incident and that he was told by them that the accused persons had caused the death.