MUSTT. AFIA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant Mustt. Afia Begum has been convicted under Sec. 302 of the Indian Penal Code and sentenced to imprisonment for lifeand fine of Rs.10,000.00 with default stipulation.

(2.) The victim of the incident was Habibur Rahman.

(3.) The appellant did the business of making school bags. This she did in one of the rooms taken on rent from Tarulata Talukdar. She also used one adjoining room as kitchen. In that room, Habibur also resided as an employee of the appellant. Habibur assisted the appellant in her business of making bags. On 11.8.2011, around 1 a.m., Habibur was found hanging from a ceiling fan in the room used as kitchen. It was the appellant, who first saw him hanging in the night, when she woke up to attend nature's call. The appellant then made ejahar exhibit 1 at Police Station Morigaon, wherein she mentioned that the door of Habibur was forcibly opened with the help of her landlady and co-tenants whereupon Habibur was found hanging.