ABUL HUSSAIN Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 10.03.2006 of the learned Additional Sessions Judge, Nagaon, Assam in Sessions Case No. 51/2004, by which the accused/appellant has been convicted u/s. 304(B) IPC with the sentence of 07(seven) years rigorous imprisonment with fine of Rs. 2000/ - (rupees two thousand) and in default, to undergo further rigorous imprisonment for 04(four) months.

(2.) I have heard Mr. A. Ahmed, learned counsel for the accused/appellant and have also heard Mr. D. Das, learned Additional Public Prosecutor, Assam. I have also perused the entire materials on record.

(3.) ON receipt of the FIR, Dhing Police Station case No. 36/2003 u/s. 304(B) IPC was registered. On completion of the investigation, charge sheet was submitted against the accused persons u/s. 304(B)/34 IPC. Charge there under having been framed and the accused persons having denied the same with the plea of being not guilty, trial commenced.