LAKHIMONI GHATOWAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. B. Sarma, the learned Amicus Curiae appearing for the appellant. Also heard Ms. N. Das, learned Addl. Public Prosecutor appearing for the State of Assam.

(2.) This is a jail appeal under Sec. 374(2) of the Code of Criminal Procedure against the judgment and order dtd. 24/9/2018 passed by the learned Sessions Judge, Dibrugarh in Sessions Case No.134 of 2015 convicting the appellant under Sec. 325 of the Indian Penal Code.

(3.) The prosecution in a nutshell is that on 14/12/2015 at about 4.30 PM, the appellant Smti. Lakhimoni Ghatowar had beaten her 25 years old daughter Joshi Ghatowar with a piece of firewood, as a result, the girl died. On the same day, Sri Ranjit Ghatowar, the son of the appellant had lodged the FIR before police alleging the aforesaid facts.