HASINA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned amicus curiae, Dr. B. N. Gogoi, appearing for the appellant and learned Addl. Public Prosecutor, Mr. M. Phukan for the State/respondent.

(2.) This appeal is directed against the judgment and order dated 21-12-2016 rendered by the learned Sessions Judge, Jorhat, in Sessions Case No. 43(J-J)/2011, whereby, the appellant was convicted u/s 302 IPC and sentenced to undergo rigorous imprisonment for life and fine of Rs.10,000/-, in default, to suffer rigorous imprisonment for another six months.

(3.) The prosecution case, in brief, was that on 10-02-2010, at about 4.30 PM, the appellant inflicted injury to her husband Munna Hussain (deceased) with a knife. He was immediately shifted to Jorhat Medical College & Hospital, where the victim breathed his last at about 6 O'clock in the evening. Younger brother of the deceased (PW-1) lodged a written report at the Jorhat Police Station. Treating the said written report as FIR, police registered Jorhat PS Case No. 92/2010 u/s 341/325/302/307/34 IPC and commenced investigation. In course of investigation, police recorded the statement of the witnesses u/s 161 CrPC, seized some incriminating articles, subjected the body of the victim to post mortem examination and after completing the investigation submitted charge-sheet against the present appellant, who eventually stood trial for the offence of murder, before the learned Sessions Judge.