MANJU Vs. STATE

JUDGEMENT

(1.) She was a baby girl and her arrival was a calamity. She was a baby girl and was a source of anxiety to her parents, for in her, they saw a difficult problem of her marriage. She became their compulsion. The very thought of her marriage was enough to ruin them. She was a poor little thing and the blocking of a puff of wind was enough to put her out.

(2.) The society had scripted her obituary much before she was born. Her mother only published it.

(3.) This is the story of the unnamed infant; probably this is the first decision which cannot even refer to the victim by her name. She had none!