HUSSAIN AHMED LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SK Agarwal, learned Amicus Curie and Ms. B Bhuyan, learned Addl. PP, Assam.

(2.) The appellant Hussain Ahmed Laskar has been convicted under Section 304(B) IPC by the learned Sessions Judge, Cachar, Silchar in Sessions Case No.180/2013 and sentenced to imprisonment for 10 years and fine of Rs.2,000/- with default stipulation.

(3.) The prosecution case as unfolded during trial is that the victim Wahida Begum was married to the accused/appellant Hussain Ahmed Laskar. She was subjected to torture by the accused/appellant and other members of his family for demand of dowry. After about 6 months of the marriage, the parents of the victim got the information that the victim died. It was suspected by her parents that death of the victim was due to administration of poison. The father of the victim, PW-1, lodged the FIR (Ex.1). The police registered the case, visited the place of occurrence, prepared inquest report, send the dead body for post-mortem examination, recorded statement of the witnesses and on completion of investigation submitted charge-sheet against the present accused/appellant Hussain Ahmed Laskar and his brother Ali Ahmed Laskar.