DIPJYOTI NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Mahajan, learned counsel appearing for the appellant. We have also heard Ms. S. Jahan, learned APP, Assam, who has appeared on behalf of the State of Assam.

(2.) Assailing the judgement dtd. 11/02/2019 passed by the Additional Sessions Judge (FTC), Darrang, Mangaldoi, in connection with Session Case No. 149 (DM)/2016 whereby, the sole appellant was convicted under Sec. 302 of the Indian Penal Code (IPC) for committing the murder of her mother-in-law Moheswari Nath and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs.5,000.00, in default, to undergo rigorous imprisonment for 3(three) months, the present appeal has been preferred.

(3.) On 14/07/2015, the husband of the appellant i.e. the son of the deceased, viz. Sri Uday Kumar Nath had lodged an ejahar with the Officer-in-Charge, Sipajhar Police Station, Darrang (Assam), informing that at around 8.00 a.m. on that day, his wife (appellant) had a quarrel with his mother (deceased) over some domestic issues and in course of the quarrel, she got enraged and killed his mother by hacking her neck. His mother was lying dead in the house.