MD NAJRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K Munir, learned counsel for the appellant. Also heard Ms. B Bhuyan, learned Additional Public Prosecutor, Assam.

(2.) Office note dated 14.07.2017 states that A/D card in respect of informant/respondent No.2 had been received back along with his signature and as such service is complete. None appears for the informant/respondent No.2.

(3.) An ejahar was lodged by one Ajijur Rahman on 14.11.2016 before the Officer-in-Charge, Dhekiajuli Police Station, inter alia, stating that his sister Kamala Begum was married with the accused Nazrul Islam and for the last three years she was subjected to both physical and mental torture by her mother-in-law, father-in-law and her husband upon demand of dowry. It was alleged that on 14.11.2006 at 8 A.M., on being instructed by her father-in-law and mother-in-law, her husband Nazrul Islam had assaulted her with a lathi and being not satisfied they had instructed him to kill her. Thereafter, on fearing for her life, the deceased Kamala rushed out to a nearby house but her husband had given her a blow with an axe on her head resulting in her death.