(1.) This appeal is directed against the judgment and order, dated 01.04.2014, passed by the learned Sessions Judge, Jorhat in Sessions Case No.9(JJ)/2012, acquitting the accused person from the charges under Section 302 IPC.
(2.) We have heard Mr. S Borthakur, learned counsel for the appellant and Mr. NK Kalita, learned Addl. Public Prosecutor, Assam for the State respondent. We have also heard Mr. S.K Barkataki, learned senior counsel for respondent No.2.
(3.) The prosecution case is that, on 16.10.2011, deceased Sikha Puzari @ Mili, wife of the accused Rajat Puzari, was set in fire by the accused after pouring kerosene on her and then lighting causing her instant death.