SMTI. RANGTI MURMUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 16.12.2010, passed by learned Sessions Judge, Dibrugarh in Sessions case No. 82/2005 convicting the appellant herein of offence u/s 302 Penal Code while acquitting other accused person namely, Suren Majhi of offence u/s 302 Penal Code and sentencing him to imprisonment for life and to pay fine of 1,000.00 in default R.I. for another 6 (six) months.

(2.) Being aggrieved, Smti. Rengti Murmur preferred this appeal citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. R. K. Bharali, learned Amicus Curiae appearing for the appellant and also heard Ms. S. Jahan, learned Addl. P.P., appearing for the State respondent.