PHOOL WATI Vs. STATE

JUDGEMENT

(1.) The appellant is aggrieved by the impugned judgment and order of sentence dated 23.1.2006 and 28.1.2006, wherein Phool Wati (since deceased) and Smt. Usha (appellant) have been convicted for the offence under Sections 498A and 304-B IPC; appellant had been sentenced for the offence under Section 304-B IPC to undergo RI for a period of 7 years with a fine of Rs.10,000/-, in default of payment of fine, to further undergo RI for 1 year; for the offence under Section 498A IPC to undergo RI for 3 years with a fine of Rs.5,000/-, in default of payment, to further undergo RI for 6 months.

(2.) This judgment is the subject matter of appeal before this Court.

(3.) On 08.7.1999, Smt. Meenu, wife of Rajneesh had sustained injuries; she had succumbed to her death on the same day. The death had occurred in the matrimonial home of the victim, i.e. on the first floor of F-20, Mansarover Park, Delhi.