KRISHNA CHETRY Vs. STATE OF ASSAM AND ANOTHER

JUDGEMENT

(1.) Mr. N. Mahajan, learned counsel for the applicant. Mr. M. Phukan, learned Additional Public Prosecutor, Assam for respondent No.1.

(2.) Heard on I.A. (Crl.) No. 553/2016, which is an application for bail and suspension of sentence on behalf of applicant - Krishna Chetry. The applicant has been convicted under Section 302 of the Indian Penal Code for committing the murder of his wife - Manju Chetry.

(3.) According to the prosecution case, Manju Chetry was married to applicant more than 9 years prior to the date of incident. On 29.5.2011, applicant poured kerosene on Manju Chetry and then set fire on her. Manju was immediately taken to the hospital where she died during treatment. There is no eye witness to the incident. Two children were born to Manju Chetry out of her wedlock with the applicant. Her one another child had died within 7 days of birth.