CHANPATI DEVI Vs. STATE OF ASSAM AND ANR

JUDGEMENT

(1.) Mr. D.K. Baidya and Mr. D.S. Deka, learned counsel for the applicant.

(2.) Mr. M. Phukan, learned Additional Public Prosecutor, Assam for Respondent No.1.

(3.) Heard on I.A. (Criminal) No.422 of 2018, which is an application for bail and suspension of sentence on behalf of applicant - Chanpati Devi @ Somari Devi.