SMT. ANGOORI DEVI Vs. THE STATE

JUDGEMENT

(1.) THESE two appeals have been filed against the Judgment dated 22.03.2004 and the Order of Sentence dated 23.03.2004, passed by the learned Additional Sessions Judge, Delhi in the Session's case No. 146/2001, FIR No. 155/2001, Sections 498 -A/304 -B/302/34 of the Indian Penal Code, 1860 (hereinafter, IPC) of Police Station Kalyanpuri. These two appeals were heard together and are accordingly, being disposed of by this common judgment.

(2.) THE above said two appellants Angoori Devi w/o Sh. Shiv Sahai and Parbhakar s/o Sh. Shiv Sahai, both r/o 44, Gali No. 5, East Vinod Nagar, Delhi and also E -407, East Vinod Nagar, Delhi, have been held guilty by the Trial Court of the offence under Section 302 read with Section 34 of the IPC and sentenced to Rigorous Imprisonment (hereinafter, RI) for Life. Further the two appellants were directed to pay a fine of Rs. 1000/ - each and in default where of, they were to undergo RI for a period of three (3) months each.

(3.) MAMTA died in the hospital on 13.05.2001 and thereafter post - mortem examination was conducted on the dead body of Mamta and after the post -mortem examination, her dead body was given to her relatives and exhibits of the case were sent for FSL for expert opinion and the report was obtained and post completion of the investigation challan was filed against Parbhakar.