ASWINI BARMAN Vs. STATE OF ASSAM & ANOTHER

JUDGEMENT

(1.) The sole appellant Aswini Barman has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs.2000/- with default stipulation.

(2.) The victim of the incident was Kiran Bala Ray, aged about 34 years.

(3.) According to the prosecution case, Kiran married to appellant about 13 years prior to the date of incident. They also have one daughter Uttara Barman (PW-5), aged 11 years. The appellant treated Kiran with cruelty for the demand of three wheeler- Auto rickshaw (Model Ape) as dowry. And on 6.2.2012, he ultimately killed Kiran by setting fire on her after pouring kerosene. Brothers of Kiran were informed and one of them, namely, Surya Kanta Roy (PW-1) made the ejahar Exhibit 1 at New Bongaigaon Police Outpost falling within the jurisdiction of Police Station Bongaigaon. The police on reaching the place of occurrence found the body of Kiran in the enclosed-yard about 150 yards away from appellant s house. Exhibit 2 is the inquest report of the body of Kiran. Dr. Kochir Ali Ahmed (PW-4) conducted the post mortem examination on the dead body of Kiran. According to his post mortem examination report exhibit 4, Kiran died due to hundred percent burn injuries.