SAMER ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The judgment and order dated 19.04.2014 passed by the learned Sessions Judge, Dhubri in Sessions Case No. 194/2011 thereby convicting the appellants under Section 302 of the IPC and sentencing them to suffer rigorous imprisonment for life along with fine of Rs. 5,000/- each, in default, to suffer simple imprisonment for 4 months each has been called in question in the present appeal.

(2.) The prosecution story in the present appeal is that one Msstt. Sobia Bewa lodged an ejahar with Officer In-charge, South Salmara Police Station on 25.10.2010 against present appellants and two others alleging that her daughter Surja Bibi committed suicide in the kitchen of Badamirchar L.P. School. She suspects that the accused persons had killed her daughter and kept her body hanging. South Salmara P.S. Case No. 170/2010 under section 302/34 of the IPC was immediately registered and investigation was started.

(3.) In course of trial, prosecution examined 8 witnesses, adduced 5 documents and defence accused 2 witnesses. Learned Sessions Judge examined the accused persons under section 313 of the Code of Criminal Procedure and thereafter passed the impugned judgment and order holding the appellants guilty under section 302/34 of the IPC and sentenced them to suffer rigorous imprisonment for life along with fine of Rs. 5,000/- each, in default, to suffer simple imprisonment for 4 months each.