MANJU LAKRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) "All anger is not sinful, because some degree of it, and on some occasions, is inevitable. But it becomes sinful and contradicts the rule of Scripture, when it is conceived upon slight and inadequate provocation, and when it continues long."

(2.) This appeal is directed against the judgment and order, dated 29-06-2007, passed by the learned Sessions Judge (FTC), Biswanath Chariali, in Sessions Case No. 115 of 2006, convicting the accused-appellant, Smti. Manju Lakra, under Sections 302 IPC and sentencing her to undergo imprisonment for life and pay a fine of Rs.1,000/- and, in default of payment of fine, suffer rigorous imprisonment for a period of two months.

(3.) The case of the prosecution, as emerged at the trial, may, in brief, be described as under: