MONI ORANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 17.07.2006, passed, in Sessions Case No. 101 of 2004, by the learned Sessions Judge, Dibrugarh, convicting the accused -appellant, Smt. Moni Orang, under Section 302 IPC and sentencing her to undergo imprisonment for life and pay fine of Rs. 2,000/ -, and in default of payment of fine, suffer rigorous imprisonment for a period of 2 (two) months.

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

(3.) ON 29.05.2003, the dead body of Samaru Orang was found floating in a pond near paddy field of village Lekai, the accused and the said deceased being residents of the said village. When the factum of the said floating dead body was brought to the notice of Bijoy Orang, the head -man of the said village, Bijoy Orang lodged an information, in writing, in this regard, at Milan Nagar Police Out Post.