INDRAJIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant Indrajit Das has been convicted under Sec. 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life with fine and default stipulations.

(2.) Ejahar dated 16.04.2009 ( Ext. 2) was lodged against the appellant and two others by Ananda Mohan Das (PW-2), who is the grandfather of the deceased Anita Das. Ejahar discloses that Anita Das was given in marriage to the appellant no. 1 in April-May of the previous year according to Hindu customs. The accused persons started harassing Anita Das mentally and physically with demand for dowry. On 15.04.2009, at around 1.30 PM the accused persons tortured Anita physically and mentally and caused her death. The dead body of Anita was lying in the house of the accused persons. The said ejahar was registered as Lanka Police Station Case No. 47/2009 under Sections 304(B)/34 Penal Code. Upon completion of investigation, Charge Sheet was filed against all the accused persons and the case was committed to trial. While framing formal charges, the offence under Sec. 302 Penal Code was also added.

(3.) As many as 8 (eight) witnesses were examined from the prosecution side. The appellant along with the co-accused were examined under Sec. 313 CrPC. In so far as the appellant is concerned, stand taken was of total denial.