SRI PARESH MANDAL Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) The appellant Paresh Mandal has been convicted under Section 302 of Indian Penal Code (IPC for short) for murdering his wife Runu Mandal and sentenced to Rigorous Imprisonment for life with a fine of Rs. 2,000/ - with default stipulation.

(2.) The victim Runu Mandal was the wife of the appellant and out of the wedlock, a daughter named Payal Mandal was born. On 07/02/2010 at about 7 -30 p.m. in the evening when Runu Mandal was cooking rice in a stove, the appellant had poured Krosine Oil over her from the back side and thereafter set her ablazed by lighting match stick. The victim had somehow managed to come out of the house by opening the front door and hearing her cry, an old woman from the neighbourhood had come and poured water upon her dousing the fire. A youth from the nearby shop had telephonically called a 108 Ambulance which then took her to Mangaldoi Civil Hospital for treatment. Although, the case of the victim Runu Mandal was referred to Guwahati Medical College Hospital for better treatment, she was again brought back to the Mangaldoi Civil Hospital and re -admitted therein and after 14 days, Runu Mandal had died due to burn injuries suffered by her.

(3.) An ejahar was lodged with the Officer -in -Charge, Mangaldoi Sadar Police Station by Smt. Manju Ghosh i.e. the mother of the deceased on 05/02/2010 reporting the said incident and Mangaldoi P.S. Case No. 107/2010 under Section 498(A)/ 304 (B) of Indian Penal Code was registered. Thereafter, post -mortem examination was also conducted on the dead body of the deceased on 20/02/2010. Dr. Noni Gopal Saharia, who had conducted the post -mortem examination was examined as PW -6, who had given his opinion that the cause of death was due to toxaemia and sepsis as a result of burn.