MUSSTT SAJIDA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal has been preferred by the appellant against the judgement and order dated 27-6-1991 and 29-6-1991 passed by the Sessions Judge, Kamrup in Sessions Case No. 26 (K.G.) of 1989 convicting the appellant under Section 304-B, I.P.C. and sentencing her to undergo imprisonment for life.

(2.) The prosecution case is that one Md. Haroon Rashid (P.W. 3) lodged an ejahar before the Officer-in-charge, Panbazar Police Station, Guwahati on 19-3-1987 alleging that on 4-3-1987 the complainant's daughter, who was married to one Dulal Ali (D.W. 1), was physically tortured by her husband and his family members as the victim i.e. Farida Begum the daughter of the complainant refused to bring or ask for dowry from the parents. It is alleged that the husband of the victim and other family members set fire on Farida's wearing cloth with the help of Kerosene with a view to kill Farida the victim.

(3.) The charge was framed under Section 302 read with Section 304-B, I.P.C. against the accused Sajida Begum who pleaded not guilty. Subsequently, based its prosecution case under Section 304-B, I.P.C. as it is a dowry death case.