KRISHNA BORUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 10.04.2012, passed by the learned Sessions Judge, Tinsukia in Sessions Case No. 105(T)/2010 convicting Smti Krishna Boruah, the appellant herein, of offence u/s. 302 IPC and sentencing her imprisonment for life and to pay a fine of Rs. 3000/ - (Rupees Three Thousand) i.d., S.I. for another 3(three) months for the offence aforesaid. Learned Sessions Judge further ordered the appellant to pay Rs. 5,000/ - (Rupees Five Thousand) as compensation to the victim and in the event of realization of such compensation, the entire amount was ordered to be paid to the wife of the deceased.

(2.) Being aggrieved by and dissatisfied with the aforesaid judgment, the appellant Smti. Krishna Baruah (herein after also referred to as the accused person) preferred this appeal citing several infirmities in the judgment under challenge.

(3.) We have heard Mr. N. Dutta, learned senior counsel assisted by Mr. T. Deuri and Mr. N.N.B. Choudhury, learned counsel for the appellant and also heard Mr. K.A. Majumdar, learned Addl. PP, appearing for the State.