KALICHARAN PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Kalicharan Paul has been convicted under Section 302 of the Indian Penal Code and sentenced to imprisonment for life and fine of Rs. 10,000/- with default stipulation.

(2.) The victim of the incident was Jyosna Hazong. She was the wife of appellant.

(3.) According to the prosecution case, the appellant and Jyosna Hazong were married for about one year prior to the date of incident. After their marriage, they lived in the house of Sajala Hazong (PW-2)-the mother of Jyosna Hazong. On 31.02011 at about 4 p.m., an altercation took place between the appellant and Jyosna Hazon whereupon the appellant poured kerosene oil on her and burnt her. However, the neighbours and Sajala Hazong came to the house of Jyosna Hazong and Debi Dalu (PW-1) immediately took her to the Goalpara Civil Hospital in the rickshaw of Ratan Saha (PW-4)-another neighbor. Jyosna Hazong was admitted in the hospital and Dr. Pradyut Kumar Debnath (PW-7) immediately attended her.