RABINDRA PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD learned Counsel for the appellant including learned PP, Assam.

(2.) THIS criminal appeal has been directed against the judgment and order dated 31.3.05 passed by the learned Sessions Judge, Dhemaji in Sessions Case No. 8(DH)/04 convicting the appellant under Sections 304 -B/498 A IPC and sentencing him accordingly to suffer R.I. for 3 (three) years and to a fine of Rs. 5,000/ - in default further RI for 3 (three) months under Section 498 -A IPC and to suffer imprisonment for life and to pay fine of Rs. 10,000/ -in default R.I. for 1 (one) year under Section 304 -B IPC.

(3.) ON the morning of 11.9.98 the elder brother of the accused -Robindra came to the house of the father of the victim and reported him that he should go to the house of the accused. He was not reported the actual fact and while he came near Silapathar College, the elder brother of the accused reported him that the victim had died of burning. The father of the victim went to the place of occurrence and found his daughter lying dead in a room of the house of the accused with burn injuries. He then lodged written FIR with the police of Silapathar Police Station.