SAHJAHAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal (J) No. 25/2014, has been preferred by accused appellant Sahjahan Ali, against the judgment and order dated 11.12.2013 in Session Case No. 102/2011 passed by the learned Sessions Judge, Barpeta, convicting and sentencing the appellant for rigorous imprisonment for 10 years and with fine of Rs 4000, in default to undergo imprisonment for four months, for the offence under Sec. 304 (Part I) Penal Code.

(2.) The fact leading to this appeal may be summarised as follows;

(3.) On 7.9.2009, one Md. Meser Ali lodged a written FIR before the Officer in Charge, Sarthebari Police Station, alleging that his daughter Arti Begum was given in marriage to accused Sahjahan Ali about 3 years back. The informant further alleged, that soon after her marriage with the accused Sahjahan Ali, his daughter was tortured physically and mentally by her husband Sahjahan Ali, her brothers-in-law Mukut Ali and Raju Ali and by her mother-in-law Kabijan Begum in pursuant to their dowry demands. He also alleged that on the intervening night of 6.9.2009 and 7.9.2009 accused Sahjahan Ali killed his daughter Arti Begum inflicting dao blow on her neck.