LABANYA DIHINGIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant, herein, has been convicted for the murder of her cousin vide impugned judgment dated 05.04.2012, passed by the learned Sessions Judge, Dibrugarh, in Sessions Case No. 144 of 2009. After convicting the appellant under Section 302 of the Indian Penal Code, 1860, (hereinafter, in short 'IPC'), she has been sentenced to undergo Imprisonment for Life and also to pay a fine of Rs. 2,000/- (Rupees Two Thousand), with default stipulation of further SI for 3 (three) months. Being aggrieved with the conviction and sentence the convict has preferred this appeal from jail.

(2.) WE have heard Sri A M Bora, learned Amicus Curiae, appearing on behalf of the appellant as well as Sri B J Datta, learned Additional Public Prosecutor for the State of Assam. We have also perused the impugned Judgment and the evidence tendered by the prosecution in the trial Court, more particularly, the judicial confession and statement of the accused given under Section 313 of the Code of Criminal Procedure, 1973 (hereinafter, in short, 'CrPC').

(3.) PWS -1, 2, 3 and 4 have also deposed that after committing the offence the accused reported them about committing the offence of murder and also requested them to hand over her to the Police. PW-5 has also deposed that the accused requested him to take her to the Police Station.