APARAJITA DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. J. M. Choudhury, learned Sr. Counsel assisted by Miss S. Khataniar, learned Counsel for the appellants as well as Mr. K. C. Mahanta, learned P. P, Assam.

(2.) BOTH the appellants namely, Smt. Aparajita Dutta (for short, 'a- 1') and Shri Sudarshan Dutta (for short, 'a-2') were convicted by the learned Additional Sessions Judge, FTC No. 2, Kamrup at Guwahati by impugned judgment and order dated 18. 7. 2007 passed in Sessions Case No. 253 (K)/2000 under Sections 302/498-A IPC having found them guilty of committing of murder of Smt. Arunima (Dutta) Talukdar (hereinafter referred to as the 'deceased'), being daughter-in-law and wife of A-1 and A-2 respectively. Accordingly, the A-1 and A-2 were sentenced to suffer Rigorous Imprisonment (for short, 'r. I') for life and to pay a fine of Rs. 5000/- each, in default to suffer simple imprisonment (for short 's. I') for 1 year for the offence under Section 302 IPC and further to suffer R. I. for 1 year each under Section 498-A IPC and to pay a fine of Rs. 1000/- each, in default to suffer 1 month S. I. Both the sentences were directed to run concurrently.

(3.) THE prosecution examined as many as 11 witnesses including P. W-5 and P. W-7 as mentioned above and P. W-9 Dr. Pratap Chandra Sarmah, who held autopsy on the dead body of the deceased and P. W-11, Shri Pratap Chandra Mahanta, Investigating Officer (for short, 'i. O') as official witnesses.