MOSLEM UDDIN Vs. FARIDA BIBI

JUDGEMENT

(1.) Heard Mr. M.A. Sheikh, learned counsel for the appellant. Also heard Mr. K. Mazumdar, learned Additional Public Prosecutor, Assam. None has appeared for the accused/respondent No.1.

(2.) By means of this appeal, the appellant seeks interference with the impugned judgment of conviction dated 30.06.2014 passed by the learned Sessions Judge, Dhubri, in Sessions Case No. 46/2012, so far as the same relates to acquittal of the accused/respondent No.1 for the offence punishable u/s 307 IPC. The appellant is also aggrieved by the sentence awarded in respect of the conviction of the accused/respondent No.1 for the offence punishable u/s 325 IPC. For a ready reference, the operative part of the impugned judgment is quoted below:-

(3.) As regards the punishment awarded to the accused/respondent No.1, the learned trial Court upon conviction of the accused/respondent No.1 has awarded the punishment of simple imprisonment of 06(six) months in consideration of the relevant materials including the fact that the accused/respondent No.1 is the mother of four children.