ANOWAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Anowar Hussain has been convicted under Section 302 of Indian Penal Code and sentenced to imprisonment for life and fine of Rs.5,000/- with default stipulation.

(2.) The victim of the incident was Samina Begum, aged about 20 years. She was wife of the appellant.

(3.) According to the prosecution case, Samina Begum was married to appellant 2/3 years prior to the date of incident. They both used to live together in village Kurshapakhri part II, falling within the jurisdiction of Police Station Lakhipur, District Goalpara. And the appellant has been torturing her both physically and mentally. On 22.10.2010, he finally throttled her to death in his house. Md. Akbar Ali (PW-1) carried the dead body of Samina to Police Station Lakhipur and made ejahar exhibit 1, which was recorded as First Information Report.