BHABA BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Bora, learned Amicus Curiae, appearing for the appellant. Ms. B. Bhuyan, the learned Addl. Public Prosecutor, Assam represents the State.

(2.) This appeal from Jail challenges, the judgment dated 16.12013, passed by the learned Sessions Judge, Sivasagar in Sessions Case No.40(S-C)/2009, whereby the accused/appellant was found guilty and was convicted under Section 302 of the I.P.C. and was sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs. 5,000/-and in default, to undergo further rigorous imprisonment for six months.

(3.) The prosecution case, as revealed from the FIR filed by one Junmoni Baruah (PW.2) is that at about 8:45 A.M., on 15.2007, the accused Bhaba Baruah picked up a quarrel with his wife Kalpana Gogoi Baruah and she was doused in kerosene oil and then set on fire by her husband.