DURGA CHAUHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr AK Gupta, learned counsel for appellant. Also heard Mr B Sarma, learned additional public prosecutor.

(2.) This appeal is directed against judgment of the learned Additional Sessions Judge-II(FTC), Tinsukia dated 13.11.2007 in sessions case 113(T)/ 2005 whereby appellant is sentenced to rigorous imprisonment for 7 years under Section 304(B) of the IPC.

(3.) An FIR was lodged by one Gouri Shankar Chauhan on 5.1.2005 stating inter alia that his daughter Mina Devi was married with the accused in the year 2000 and she was subjected to physical and mental torture by her in-laws and on 4.1.2005 he got information about the serious illness of his daughter and immediately he went to the house of accused and found his daughter's dead body and he suspects that his daughter has been killed by her husband and in-laws.