LEELA DEVI Vs. STATE

JUDGEMENT

(1.) Mr. V. B. Bansal, Additional Sessions Judge, Delhi tried the appellant for an offence under S. 302 Indian Penal Code and sentenced her to undergo imprisonment for life on 29th July 1981. Aggrieved by this order the convict has come in appeal,

(2.) In fact, the appellant and her son, one Narinder Kumar both were tried together. The case against Narinder Kumar was under S. 201 Indian Penal Code and he was acquitted by the trial Court on giving him benefit of doubt.

(3.) In this case the incident had taken place on 15-11-79 at 2.30 PM in the house of the appellant WZ-656 Saad Nagar, Palam Colony New Delhi. F.I.R. in the case is based on the statement of Vijay Laxmi deceased who was the daughter-in-law of the appellant and wife of Narinder Kumar. This statement was . recorded by ASI Sher Singh and is marked as Ext.Public Witness7/A. The age of the deceased Vijay Laxmi was 18 years on the date of incident and she had been married to Narinder Kumar about 1 years prior to the incident. Appellant Leela Devi was mother-in-law of the deceased.