BABUL SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. M. Choudhury, the learned Amicus Curiae and Mr. M. Phukan, the learned Additional Public Prosecutor, Assam.

(2.) This appeal is against the judgment and order of sentence dated 23.6.2016 passed by the learned Additional Sessions Judge, (FTC), Darrang at Mangaldai in Sessions Case No.200(DM)2015.

(3.) The prosecution case on the basis of an FIR lodged by Sri Arjun Sarkar, son of Late Fikir Sarkar, resident of Mowamari under Mangaldai Police Station, district Darrang dated 04.08.2015, deceased Puspa Sarkar was married to the present accused/appellant Babul Sarkar about 7 (seven) years back. She was subjected to torture both mental and physical by the said accused/appellant. On 008.2015, at about 6.30 PM the accused/appellant visited the house of Arjun Sarkar, the father of the deceased Puspa Sarkar and told him that Puspa was found missing. A sum of Rs. 500.00 was given to the accused/appellant by the said Arjun Sarkar, the informant and on the next day, at about 5.00 AM, the informant came to know that the dead body of his daughter Puspa was found lying naked by the side of the Mangaldai River. The accused/appellant had killed his daughter and threw her into the river. On the basis of the FIR, Mangaldai P.S. Case No.675/2015 under Section 304(B) of the IPC was registered and on the basis of the investigation and on its completion charge sheet was filed against the accused/appellant. On being committed the learned trial court charged the accused/appellant under Sections 306/302/304(B) of the IPC and was put on trial. During the trial the prosecution side examined 9 (nine) witnesses and the statement of the accused/appellant was recorded under Section 313 of the Cr.P.C. wherein total denial was the plea taken by the accused/appellant. No evidence was adduced by him. The learned trial court framed the following points for determination: