ABDUL ROKIB Vs. STATE OF ASSAM

JUDGEMENT

(1.) Appellant, Abdul Rokib has been convicted by the Sessions Judge, Karimganj under Section 498A IPC and 304B IPC and sentenced to imprisonment for three years and fine of Rs. 1000/- under Section 498A IPC and imprisonment for seven years and fine of Rs. 1000/- under Section 304B IPC with default stipulation.

(2.) The victim in the present case was Soma Begum, who succumbed to the following injuries:

(3.) The prosecution case as unfolded during trial was that the victim Soma Begum was married to Mukitur Rahman, the son of the present appellant. The victim was subjected to cruelty for demand of dowry. The parents of the victim met some of the demands. Before the death of the victim, the appellant demanded an APE vehicle and threatened with dire consequences if, such demand was not fulfilled.