SAMIRAN BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Bhaskar Baruah, learned Amicus Curiae, appearing for the appellant. We have also heard Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam, appea-ring forthe respondent State.

(2.) The sole appellant in this case has been convicted under Section 302 of the Indian Penal Code (IPC) for committing murder of her husband Osir Ali and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs. 15,000/-, in default, to undergo rigorous imprisonment for another 6(six) months.

(3.) The prosecution case, as unfolded during the course of trial, is that on 24.05.2008,at about 2-45 a.m., the appellant/accused had set her husband Osir Ali ablaze by pouring kerosene oil upon him with the intent to kill him, as a result of which, the victim had sustained burn injuries on different parts of hi body resulting to his death. The victim wasthen rushed to the hospital where he died after two days.