SARASWATI BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order, dated 29.08.2008, passed, in Sessions Case No. 74(BNGN) of 2007, by the learned Additional Sessions Judge, FTC, Bongaigaon, convicting the accused-appellant, Saraswati Barman, under Section 302 IPC and sentencing her to suffer imprisonment for life and pay fine of Rupees two thousand and, in default of payment of fine, rigorous imprisonment for a further period of two months. The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(2.) At the trial, when a charge, under Section 302 IPC, was framed against the accused, she pleaded not guilty thereto.

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