TILESWARI KONWAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.H. Laskar, learned Counsel appearing for the Appellant. The State is represented by the learned Addl. Public Prosecutor Mr. B.B. Gogoi.

(2.) Following the death of the accused Appellant during the pendency of the appeal, on permission being granted under the provisions of Section 394 of the Code of Criminal Procedure this appeal is being pursued by the wife of the deceased Appellant.

(3.) Appeal is filed to challenge the judgment and order dated 26.11.2009 in Sessions Case No. 46(M)/2006 rendered by the learned Addl. Sessions Judge (FTC) No. 1, Tinsukia, whereby the accused was convicted under Section 307, IPC and sentenced to undergo R.I. for 4 years and a fine of Rs. 2,000, in default of payment of fine, to suffer further additional imprisonment for 2 months.