ASHIM DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) "You have to take care of a child and also to attend household work" is the version of husband towards his wife, who requested for little accommodation from her husband. The present case depict a sad end of a love story of an woman who eloped with her loved one and married him and after birth of a child, said person refusing to extend helping hand to his wife has rebuked her as above.

(2.) The case being exclusively triable by the Court of Sessions, the Judicial Magistrate, committed the case to the Court of Sessions at Nagaon. The accused person duly appeared before the Court and faced the trial and after hearing both sides charges U/S 498(A)/306 IPC framed and explained to accused to which he pleaded not guilty and claimed to be tried.

(3.) The prosecution examined 10 witnesses and defence examined one. On closing of prosecution case the statement of accused person was recorded U/S 313 CrPC. The plea of defence was of total denial At the conclusion of the trial, the accused person was convicted U/S 306 IPC sentenced him S.I. for three years and pay fine of Rs. 3000/- in default S.I. for one month.