GUDIYA KHATOON Vs. THE STATE (NCT OF DELHI)

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the appeal has been taken up for final hearing.

(2.) The appellant was put to trial on the charge that on 29th October, 2013 at about 6/6.30 A.M. in Ward No. 19B of Lok Nayak Jai Prakash Hospital ("the hospital") within the jurisdiction of Police Station I.P. Estate she committed murder of her infant daughter Saalam (hereinafter referred as "the victim child") by throwing her into a sewer within the compound of the hospital and thereby committed an offence punishable under Section 302 of the Indian Penal Code, 1860 (IPC) and thereafter intentionally gave false information to the police and thereby committed an offence punishable under Section 203 IPC. By judgment dated 20th April, 2015, she was held guilty and convicted, as charged. By order dated 21st April, 2015, she was sentenced to undergo imprisonment for life with fine of Rs.5,000/- for offence under Section 302 IPC and rigorous imprisonment for two years for offence under Section 203 IPC. It was directed by the trial court that in the event of the amount of fine not being paid, the appellant would undergo further simple imprisonment for three months. Both the substantive sentences were directed to run concurrently and benefit of Section 428 of the Code of Criminal Procedure, 1973 (Cr.P.C.) was accorded.

(3.) The appellant is in appeal before this Court assailing the aforementioned judgment and order on sentence.