KUSHAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 26.09.2012 passed by learned Sessions Judge, Kamrup, in Sessions Case No. 266(K)/2009. By the said judgment, learned Sessions Judge convicted the appellants u/s 304-B read with Section 34 IPC and sentenced them to undergo imprisonment for seven years.

(2.) As per prosecution case, the victim Anjali Das and the accused/appellant Kushal Das were married on 2nd day of May, 2008. Since after few days of the marriage, the victim was subjected to physical and mental torture for dowry and the victim died on 18.09.2008 in suspicious circumstances. An FIR was lodged by the father of the victim (PW 1), on the basis of which, police registered a case and after usual investigation submitted charge-sheet against the accused/appellants u/s 304(B)/34 IPC.

(3.) The offence being exclusively triable by the Court of Sessions, the case was committed to the Court of Sessions.