ABDUL AZIZ ALIAS AZIT Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 29.09.2005 passed by the Judge, Nari-O-Shishu Nirjatan Daman Tribunal-3, Chuadanga in Nari-O-Shishu Nirjatan Case No. 01 of 2003 arising out of G R. Case No. 259 of 2002 and Chudanga P. S. Case No. 04 dated 03.09.2002 convicted the accused-appellant under section 11(kha) of the Nari-O-Shishu Nirjatan Daman Ain, 2000 and sentenced him to suffer rigorous imprisonment for life and also to pay a fine of Tk. 1,000/- in default to suffer rigorous imprisonment for 01 (one) months more. Prosecution case in short is that one Md. Alfaz Uddin on 03.09.2002 Lodged an FIR with Chuadanga Police Station alleging inter-alia that the present appellant got married with informants daughter Sagorika Khatun before 10/11 months; that the accused-persons used to torture her from the beginning. That about one month ago accused Aziz send her to her fathers house of bringing Tk. 20,000/- as dowry money but having been failed to pay the money informant sent her daughter to the appellant asking time to pay the money; that on 01.09.2002 at about 10 P.M. accused persons again created pressure upon the victim to pay the money but having got negative answer, the appellant kick on her abdomen and the other accused persons beat her indiscriminately; that at that time having heard the hue and cry the local persons tried to enter into the house but failed; that thereafter his daughter became sick and the accused persons took her to local doctor Monsur Ali for treatment but for the cause of critical condition she was shifted to the Chuadanga Sadar Hospital and on 03.09.2002 at about 07.00 A. M. his daughter dead there.