POONAM DEVI Vs. STATE, NCT OF DELHI

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant impugning the judgment and order on sentence dated 21st December, 2010 passed in Sessions Case No.122/1 whereby she has been convicted for committing the offence punishable under Section 307 and 325 IPC and sentenced as under:-

(2.) Briefly stating, the prosecution case is that on 7th December, 2002 vide DD No.16-A an information was received at PS Uttam Nagar from Gandhi Nursing Home, Om Vihar that one lady Smt.Savitri, aged 50 years, was admitted in the Nursing Home who was beaten by her daughter-in-law. The said DD was assigned to SI Vipin Kumar who alongwith Ct. Raj Kumar went to Gandhi Nursing Home where he found injured Savitri admitted and she was 'unfit for statement' at that time. On 12th December, 2002 Smt.Savitri Devi made statement on the basis of which case FIR No.1032/2002 under Section 307/325 IPC was registered at PS Uttam Nagar against her daughter-in-law i.e. the appellant herein. The appellant was arrested in this case and after completion of investigation, chargesheet was filed for the offences complained of.

(3.) The petitioner pleaded not guilty to the charges framed under Section 307/325 IPC. The prosecution examined 13 witnesses in all in support of its case. Statement under section 313 CrPC, 1973 of the appellant was recorded wherein she has denied the case of prosecution. After trial, the appellant was convicted for committing the offence punishable under Section 307/325 IPC and sentenced in the manner stated above.