SHARIFA KHATUN @ SARIFA BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel appearing for the appellants. We have also heard Mr. M. Phukan, learned Additional Public Prosecutor, Assam, appearing for the respondent no.1. Mr. P. K. Deka, learned counsel has appeared for the respondent no.2.

(2.) By the impugned judgement and order dated 21/11/2017 passed by the learned Additional District and Sessions Judge, Sivasagar, in connection with Sessions case No. 276(S-C)/2013, the four appellants herein, have been convicted under Section 302 of the Indian Penal Code (IPC) for committing the murder of deceased Kohinoor Bibi and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs. 10,000/- each.

(3.) The prosecution case, in brief, is that on 20/10/2013, at about 7-30 a.m., the accused persons had poured Kerosene oil on the victim Kohinoor Bibi and set her on fire, thereby causing serious burn injuries resulting to her death.