SONAMATI Vs. STATE C.G.

JUDGEMENT

(1.) Both these appeals are arising out of the common incident and common judgment, therefore, they are being decided together.

(2.) CRA No. 353/2003 has been filed by appellants Dadan Yadav and Smt. Jamunibai and CRA No.352/2003 has been filed by appellant Smt. Sonamati against the common judgment of conviction and order of sentence dtd. 11/3/2003 which has been passed by the First Additional Sessions Judge Ambikapur Surguja in Sessions Case No.338/2002 (State of C.G. Vs. Dadan Ram and Smt. Jamuni Bai) and Sessions Case No.339/2002 (State of C.G. Vs. Smt. Sonamati) whereby each of these appellants have been convicted and sentenced as mentioned below with a direction to run all the jail sentences councurrenlty-

(3.) Brief facts of the case are that deceased Ratnari Bai was married with accused/appellant Dadan Ram Yadav since 10 years back from the date of incident. She committed suicide on 17/8/2001 by hanging herself on a tree of her court yard. The dead body was seen by one Umashankar Yadav who has lodged merg intimation on 17/8/2001 to the police at about 10 a.m. vide Ex.-P/13. The police came on the spot, got down the body of the deceased and prepared inquest Ex.-P/3 in presence of the witnesses. The dead body of the deceased was sent for postmortem to Community Health Center, Rajpur where Doctor Rajesh Bhajgavali (PW8) along with another doctor Pritam Ram had conducted postmortem of the deceased and gave his report Ex.-P/8. While conducting the postmortem of the dead body of the deceased the doctor has found the following injury on body :-