ABALA RAJBONGSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) What havoc liquor can create in a family and how liquor can disintegrate and destroy a family are reflected by the present appeal, which calls us to decide whether the accused appellant, namely, Smti. Abala Rajbongshi, had killed, along with her nephew, Krishna Rajbongshi (since absconder), her husband, Khitish Rajbongshi, and buried, with the help of the co-accused (who is an absconder), her husband's dead body so as to screen herself and her co-accused from being caught as offenders.

(2.) After submission of the charge sheet, accused Krishna absconded. The trial, therefore, commenced against the present accused-appellant At the trial, when charges, under Sections 302 and 201 read with Section 34 IPC, were framed, the accused-appellant pleaded not guilty thereto.

(3.) In support of their case, prosecution examined altogether 7 (seven) witnesses. The accused-appellant was, then, examined under Section 313 Cr.PC and, in her examination aforementioned, the accused-appellant denied that she had committed the offences, which were alleged to have been committed by her, the case of the defence being that of denial. No evidence was adduced by the defence.