ZAKIR HUSSAIN LASKAR Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Dhar, learned counsel for the appellant and Mr. K. Konwar, learned Addl. Public Prosecutor, Assam.

(2.) The appellant, Md. Zakir Hussain Laskar had been convicted under Section 302 of the IPC and sentenced to undergo Rigorous Imprisonment for life and to pay a fine of Rs. 20,000/- and in default to undergo Simple Imprisonment for 6(six) months.

(3.) The prosecution case is that the deceased Jahanara Begum was the wife of the accused Md. Zakir Hussain and they were married for about three and half years. The accused Zakir Hussain was doing business in Saudi Arabia since long and at the time of the marriage he had assured that he would come back to his place of residence at village Balighat under Arunachal Police Outpost in the District of Cachar and stop his business in Saudi Arabia, or else he would take his wife Jaharanra Begum with him to Saudi Arabia. But after the marriage the accused went back to Saudi Aabia, without taking his wife along with him. He had returned to his village after a gap of three years and on his return, his wife had insisted that she also be taken along with him when he goes back to Saudi Arabia. As the accused had purchased only one ticket, the wife, who was insisting that she be also taken along with him to Saudi Arabia, had a quarrel with the accused.