BIJULI BALA RAVA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Kaushik Goswami, learned Amicus Curiae for the accused appellant and Ms. Shamima Jahan, learned Additional Public Prosecutor, Assam for the respondent State.

(2.) The accused appellant has filed this appeal from Jail being aggrieved with the Judgment and Order dated 28.04.2017 passed by the Court of learned Additional Sessions Judge, Goalpara in Sessions Case No. 27/2016 arising out of Baguan Police Station Case No. 190/2015, corresponding to G.R. Case No. 03/2015, whereby she has been convicted under Section 302 IPC having killed her husband by hacking him to death and sentenced to undergo Rigorous Imprisonment for life with a fine of Rs. 1000/-, in default to pay the same, to undergo further R.I. for 3 months.

(3.) We have perused the Trial Court records including the Post-mortem report of the deceased (Exhibit-3) as well as the evidence of the doctor (P.W. 9), who conducted the post-mortem examination of the deceased. The P.M. report of the deceased reflects that he sustained (a) cut injury over the throat at the level of the thyroid cartilage and (b) cut injury over the right side of the neck just below the right mandible and the cause of his death was indicated as due to hemorrhage and shock caused by those injuries, which were stated to be ante-mortem in nature. As per the opinion of said autopsy doctor the death of the deceased was homicidal in nature.