STATE OF CHHATTISGARH Vs. TIKESHWARI SAHU @ JYOTI

JUDGEMENT

(1.) On due consideration delay of 23 days in filing of the Cr.M.P. is condoned. Accordingly, I.A. No.01/2020, application for condonation of delay is allowed.

(2.) The trial Court has acquitted the accused - Smt. Tikeshwari Sahu of the charge under Section 302 of the I.P.C. read with Section 34 of the I.P.C. while acquitted the accused - Smt. Rajim Sahu of the charge under Section 302 of the I.P.C.

(3.) Respondent No.1 Tikeshwari Sahu @ Jyoti, wife of Yashwant Sahu was living separately from her husband. During this separation she became pregnant and gave birth to a child in her parental house where she resided together with her mother respondent No.2 Smt. Rajim Sahu. On 31.03.2019, respondent No.1 allegedly carried the child in a bucket and thereafter burnt the child in an agricultural field of one - Motilal.