ABDUL RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Ms. D. Buragohain, learned counsel for the appellant and Mr. Z. Kamar, learned public prosecutor appearing for the State.

(2.) AGGRIEVED by judgment dated 12. 4. 07 of the learned Sessions Judge, Barpeta in Sessions Case No. 24/06 the first accused therein preferred the present appeal. By the said judgment the learned Sessions Judge recorded a verdict of guilt against the appellant herein under Section 304 B read with Section 34 IPC and directed the appellant to suffer imprisonment for life.

(3.) THE appellant alongwith two other accused, the mother and brother of the appellant, were tried under a charge under Section 304 B read with Section 34 IPC. The deceased was the wife of the appellant.