S. N. Variava, J. - (1.)This Appeal is against a judgment dated 25th April, 2001 by which the High Court has confirmed the conviction, by the learned Sessions Judge, under Section 304-B of the Indian Penal Code.
(2.)Briefly stated the facts are as follows : The appellant got married to Dr. Anjum Ara on 31st May, 1994. On 14th February, 1995, the Dispur Police Station received a telephonic message from one Dr. Kalpana Sharma (P.W.1) that a woman had died under suspicious circumstances. On the basis of this information a diary entry was made. The police then went to the place of occurrence. There they found Dr. Anjum Ara lying dead on the bed. The father of the deceased, who is the Sub Divisional Officer, was informed telephonically about the death.
(3.)The police initially arrested the appellant (who is the husband of the deceased) as well as one Bhaskar Ali (P.W.3), who was a servant in the house. The father of the deceased gave information, which is treated as FIR, that his daughter had reportedly committed suicide "by hanging inside the bathroom". The diary entry dated 15th February, 1995 records that the father of the deceased had informed in writing that he does not have any suspicion and that it was purely a case of suicide. The diary entry records that after post-mortem, the body would be taken to their home town Gopalgunj and that he (i.e. the father-in-law) would take his son-in-law also with them.