RANJIT ARJYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Z Hussain, learned counsel for the appellant. Also heard Mr. TK Mishra, learned Additional Public Prosecutor, Assam appearing for the State of Assam.

(2.) The order dated 26.06.2019 accepts that the informant/respondent No.2 had died in the meantime and, therefore, no further service is required.

(3.) An ejahar dated 26.09.2010 was lodged by Santosh Kumar Arya before the Officer-in-Charge of Borghola Police Outpost, inter alia, stating that about two and half years ago, his daughter Saraswatibala Arya married the accused Ranjit Arya as per Hindu rites. Since the marriage the accused has been causing physical and mental torture to his daughter. Inspite of such torture, his daughter was managing her family and living with the accused. About a year and a half back, they were blessed with a male child. A few days before the ejahar was lodged, the daughter of the informant came back to her parental home when the accused had assaulted her and she was required to be given some medical treatment. On 25.09.2010, the accused came to the house of the informant, quarreled with him and forcibly took away his daughter to his house. On the next day i.e.,26.09.2010 at around 11A.M., the accused had killed her and had set fire on her by pouring kerosene.