SULTANA BEGUM Vs. STATE OF C.G.

JUDGEMENT

(1.) This appeal is directed against the judgment dated 7th December, 2010 passed in Sessions Trial No. 33/2009 by the First Additional Sessions Judge, Raipur. By the impugned judgment, the appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 500/-, in default of payment of fine to further undergo S.I. for 02 months.

(2.) As per the case of prosecution, appellant and her son Azhar (deceased) were living-together in their own residence at Kashiram Nagar, Raipur at the time of incident. Her husband, Mohammad Umar (complainant) was residing with his parents at Subhash Nagar, Raipur as relations between them were strained. On 11.10.2008, brother-in-law of Mohammad Umar (PW-2) had informed him that his son Azhar has died, so he went to Kashiram Nagar and saw that his son Azhar was lying on a bed and also saw the injury on stomach. He was suspecting that his son was murdered, therefore, he lodged Dehati Nalishi vide Ex.P-2 and Merg Intimation vide Ex.P-3.

(3.) The Investigation Officer reached to the place of occurrence, gave notice (Ex.P-23) to the Panchas and prepared inquest (Ex.P-24) on the dead body of the deceased. The dead body was sent for postmortem. The postmortem examination was conducted by Dr. Shivnarayan Manjhi (PW-8). Upon examination, he foun'd following injuries on the body of the deceased :-