KONPAI HAZARIKA @ HEMANTA HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal from jail, preferred by accused/appellant, Sri Konpai Hazarika @ Hemanta Hazarika, who has been convicted by judgment and order dated 10.02.2014, passed by the learned Sessions Judge, Dhemaji, in Sessions Case No. 81(DH) 2012, under Section 306 IPC, to suffer rigorous imprisonment for 5 years and to pay a fine of Rs. 2,000/-, in default, to suffer simple imprisonment for further period of 6 months.

(2.) I have heard Mr. SK Ghosh, learned Amicus Curiae, appearing on behalf of accused-appellant, and Mr. H Sarma, learned Additional Public Prosecutor, Assam.

(3.) The deceased, Tutumoni Chetia, committed suicide by lighting herself, after pouring kerosene on her body, at about 4.00 p.m., on 01.12.2012, while none of her family members was present in the house. She was immediately taken to Dhemaji Civil Hospital, where she died on 18.02.2012.