AJIT SHILL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. B. Sharma, learned Amicus Curiae for the appellant and Mr. D. Das, learned Addl. P.P., Assam.

(2.) On 12.9.2005 one Shri Subal Chandra, brother of the deceased Monica Chandra lodged an FIR before Hojai P.S. alleging that his sister Monica Chandra was given marriage to the accused and on 11.09.2005 at 9 PM he was informed by his brother-in-law Shanti Bhowmic that Monica has committed suicide. After hearing the matter he went to the house of the accused on the next day morning and found that dead body of Monica was hanging in a guava tree. Immediately after the said incident he filed an FIR on 12.09.2005 alleging that soon after the marriage of Monica to the accused-person she was subjected to cruelty by her husband and other family members demanding money in dowry and due to inability to fulfil their demand she was tortured both physically and mentally. On the facts Hojai P.S. Case No. 278/2015 under Section 304B IPC was registered and the matter was investigated into accordingly.

(3.) During the course of investigation the I/O visited the place of occurrence, sent the dead body for post-mortem examination and after completion of the investigation submitted the charge-sheet against the accused-person under Section 304B IPC.