BOLIN BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) AGGRIEVED by the judgment and order, dated 31.8.2007, passed, in Sessions Case No. 170 of 2005, by the learned Additional Sessions Judge, FTC, Dibrugarh, convicting him under Sections 498A and 304B, IPC and sentencing him to suffer, for his conviction under Section 498A, IPC, rigorous imprisonment for two years and pay fine of rupees one thousand and, in default of payment of fine, suffer rigorous imprisonment for a further period of two months and also sentencing him to suffer, for his conviction under Section 304B, IPC, imprisonment for life, with direction that both the, sentences shall run together, the accused, Bolin Bora, has, as a convicted person, preferred this appeal.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) IN support of their case, prosecution examined altogether 12 (twelve) witnesses including the Investigating Officer. The three accused were, then, examined under Section 313, Cr.P.C. In their examinations aforementioned, all the accused denied that they had committed the offences, which were alleged to have been committed by them, the case of the defence being that all the accused were innocent and that Pompi had herself poured kerosene on her person and set herself on fire. No evidence was adduced by the defence.