NABIR HUSSAIN ALIAS NABEBUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Bijita Sarma, learned counsel appearing on behalf of the appellant. Also heard Mr. PS Lahkar, learned Additional Public Prosecutor, appearing on behalf of the State of Assam.

(2.) This appeal has been filed by the appellant from jail against the judgment and order dated 04.08.2014 passed by the learned Additional Sessions Judge (FTC), Barpeta in Sessions Case No. 293/2012 under which the appellant stood convicted for the offence under section 304 B of the Penal Code and sentenced to suffer rigorous imprisonment for 7 years and a fine of Rs. 10,000.00, in default, simple imprisonment for another 6 months for the offence aforesaid.

(3.) Appellant/ accused Nabir Hussain @ Nabebur stands trial under Sections 304B/302 Penal Code for commission of offence of causing death of his wife Ambia Khatun, who was subjected to cruelty for demand of dowry prior to her death on 20.11.2010 at village Balavitha, under the jurisdiction of Sarbhog police station.