PURNIMA DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 19.09.2005, passed by the learned Sessions Judge, Jorhat in Sessions Case No. 73(JJ)/2000 (GR Case No.331/1997 arising out of Jorhat P.S. Case No.153/1997).

(2.) BY the impugned judgment and order aforesaid, the learned Sessions Judge convicted Smti Purnima Dey (hereinafter called the "appellant"), under Section 302 read with Section 201 of the Indian Penal Code (for short, the 'IPC') and sentenced her to suffer life imprisonment and pay fine of Rs. 1,000/-(Rupees one thousand) only, in default, suffer rigorous imprisonment for another period of 6 (three) months for her conviction under Section 302 IPC. The appellant has also been convicted to suffer imprisonment for 3 (three) years and pay fine of Rs. 500/- (Rupees five hundred) only in default, suffer rigorous imprisonment for another period of 3 (three) months for her conviction under Section 201 IPC.

(3.) DURING the course of investigation, police got the inquest (Ext. 1) done, sent the dead body for post-mortem examination and recorded the statement of the witnesses. At the close of the investigation, police submitted charge sheet against the appellant. The learned Sessions Judge framed charge under Section 302 IPC against the appellant and the charge was read over and explained to the appellant, to which she pleaded not guilty.