LAWS(GAU)-2020-1-54

BANDANA NATH KAMRUP, RANGIA Vs. STATE OF ASSAM

Decided On January 21, 2020
Bandana Nath Kamrup, Rangia Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. D.K. Dey, learned Amicus Curiae, appearing on behalf of the appellant. We have also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam, appearing for the respondent no.1. None has appeared for the respondent no.2 despite service of notice.

(2.) The sole appellant has been convicted under Section 302 of the Indian Penal Code (IPC) for committing murder of her mother-in-law Tulu Nath and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 2000/-.

(3.) The prosecution case, in brief, is that on 12/12/2014, Sri Hemanta Nath i.e. the son of the deceased, had gone to another village to attend a marriage leaving behind his mother and daughter at home. Next morning, he received information that his mother has died under suspicious circumstances. On his return back home on 13/12/2014, Hemanta Nath found the body of his deceased mother lying on the bed. On 13/12/2014, an ejahar was lodged by the son of the deceased alleging that his wife Bandana Nath, who had an illicit relationship with the co-accused Darpan Deka, had together killed his mother by gagging her mouth and pressing her neck while she was sleeping on the bed.