MOMI BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Das, learned counsel for the appellant and Ms. R. Dutta, learned amicus curiae representing the appellant. We have also heard Mr. M. Phukan, learned P.P.

(2.) By the impugned judgment and order dated 11-04-2018 passed by the learned Sessions Judge, Jorhat in connection with Sessions Case No. 147(J-J)/2017, the sole appellant Smti. Momi Bora was convicted under Section 302 of the IPC for committing the murder of her husband and sentenced to undergo rigorous imprisonment (RI) for life and also to pay a fine of Rs. 15,000/- with default stipulation.

(3.) The prosecution case, in a nutshell, is that in the evening hours of 23-06-2017, the appellant had struck her husband Deben Bora on his head with a piece of iron with the intent to kill him resulting into grievous injury caused on the victim. The victim was admitted to the Jorhat Civil Hospital in an injured condition but the doctors later declared him dead.