MANJU GROVER Vs. STATE

JUDGEMENT

(1.) The appellant Miss Manju Groyer (hereinafter for short known as Manju) was charged by the Additional Sessions Judge Delhi, under Section 302 Indian Penal Code for committing murder of one Bhagwanti Grover. She was found guilty and was convicted and sentenced to undergo imprisonment for life. Aggrieved with this order she has filed this appeal.

(2.) The date of incident is 2.1.79 near-about 3 PM and a report in, this respect is lodged by one Shri D.D. Grover, son of the deceased at police station Rajinder Nagar. We may quote the report he made in verbatim which is as under :-

(3.) This report was lodged at 6.25 PM. Consequent to this report S.I .Puran Chand Public Witness 20 goes to the spot. Om Parkash constable scales the back wall of the house and opens the front door. The mother of the complainant Smt. Bhagwanti, aged about 85 years, was found dead in rear courtyard. Crime Team was summoned. Place of incident was photographed. A hair, a sample of earth from apiece of stone, blood lying near the dead- body and a hair clip were picked up and secured. Furthermore, Public Witness 20- Puran Chand saw some nail marks with blood on the neck of the deceased. On postmortem, the opinion delivered was that she has died of strangulation.. Postmortem was conducted by Public Witness 13 Dr. L.T.Ramani.