GANGA BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Appellant-Ganga Bai was tried before the Additional Sessions Judge, Nimbahera, Rajasthan along with one Udai Lal and Daulat Ram Under Section 302 read with Section 34 and Section 201 of the Indian Penal Code (45 of 1860) (hereinafter referred to as 'Indian Penal Code ') for the murder of her daughter-in-law and her two minor children. All the three were convicted Under Section 302 Indian Penal Code and were sentenced to undergo life imprisonment. There was also a sentence of fine with default clause.

(2.) In appeal, the High Court acquitted Udai Lal and Daulat Ram holding that the offences against them were not proved beyond doubt. However, in the case of the Appellant, the conviction was confirmed with no modification in sentence.

(3.) The incident is of the year 1999. First Information Report was registered on the complaint given by PW-29. It was stated that while he was in the field gazing cattle, he heard PW-3 crying loudly of having seen a dead body of a lady lying in a trench. Along with PW-4, they also found the dead bodies of two children dumped in the trench. On 06.09.1999, the Appellant and Udai Lal were arrested, and Daulat Ram was arrested on 09.09.1999. All of them were charged Under Section 302 read with Section 34 and Section 201 Indian Penal Code.