RAMESH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal, from jail, is directed against the judgment and order, dated 13.09.2013, passed by the learned Sessions Judge, Bongaigaon, in Session Case No. 93(M)/2011. By the impugned judgment and order, the learned Sessions Judge convicted the appellant under Section 306 IPC and sentenced him to suffer R.I. for 7 years and pay fine of Rs. 2,000/- in default suffer R.I. for another period of 6 months.

(2.) The prosecution case, in brief, is that the marriage between the appellant and his wife (since deceased) was performed in the year 2008 and thereafter they used to live in the marital home till the death of the deceased. As alleged, the appellant subjected his said wife to torture in connection with demand of money and being enable to bear the torture she committed suicide on 24.06.2012 by hanging herself.

(3.) Pw 1 i.e. the father of the deceased lodged the FIR with the police. On receipt of the FIR police registered a case under Section 304(B)/34 IPC against the appellant and his father. At the close of the investigation police submitted charge-sheet against the accused persons under Sections 304(B)/34 IPC. The offence being exclusively triable by the Court of Sessions, the case was committed to the Court of the learned Sessions Judge. The learned Sessions Judge framed charge under Section 302 IPC against the appellant and discharged the father of the appellant. The charge was read over and explained to which the appellant pleaded not guilty. His plea was a denial one.